THANGAIYAN Vs. NAGARAJAN

JUDGEMENT

(1.) The claimants in MCOP No. 257 of 2013 before the Motor Accidents Claims Tribunal (District Court) Nagapattinam are the appellants in this appeal. They have filed the aforesaid MCOP No. 257 of 2013 claiming a sum of Rs.15.00 lakhs as compensation for the death of the deceased Rajasekar in an accident, while driving the two wheeler. The Tribunal, after examination of the oral and documentary evidence refused to award any compensation and dismissed the claim petition. Aggrieved by the same, the present appeal is filed.

(2.) As per the claim petition, on 21/4/2012, the deceased Rajasekar was driving the Yamaha motor cycle bearing Registration No. TN 51 C 3199 at Vidhiyur, Ganapathipuram Main Road. When he was reaching a place called Seshamoolai, near Gundumani Chathiram, one Sakthivel was riding his bicycle along with one Nagaiyan as his pillion rider and the cyclist suddenly crossed the road, with the result, the two wheeler driven by the deceased hit them. In the impact, the deceased Rajasekar sustained grievous injuries and he was taken to Tanjore Medical College Hospital, Tanjore, but he died on the way to hospital. In connection with this accident, a case in Crime No. 131 of 2012 was registered as against the deceased himself for his negligent and rash driving. It is claimed that the deceased was aged 19 years, working as a Mason and earning a sum of Rs.400.00 to Rs.500.00 per day. According to the claimants, they have lost one of the bread winners in their family, therefore, for the death of the deceased, the claim petition was filed by his parents, brother and sister claiming compensation.

(3.) The Insurance Company resisted the claim petition mainly on the ground that there is no other motor vehicle involved in the accident. The deceased cannot be construed as a third party to the insurance policy. The accident had occurred due to the rash and negligent driving of the deceased himself. The claimants cannot claim compensation from the Insurance Company when the deceased himself was negligent in driving the two wheeler. The Insurance Company also placed reliance on the first information report registered against the deceased by Thittahcerry Police Station to conclude that it was the deceased who, due to his negligent driving, hit a cyclist and died. The Insurance Company therefore prayed for dismissal of the claim petition.