JAGANATHAN Vs. SANJEEVA CHETTY

JUDGEMENT

(1.) The 2nd respondent, in M.C.O.P.No.333 of 2001, on the file of Motor Accident Claims Tribunal,(Principal District Judge), Dharmapuri at Krishnagiri, who has been shown as owner of the offending vehicle has preferred this appeal challenging the award of the Tribunal directing him to pay compensation to the dependents of the deceased in the road accident.

(2.) The vehicle involved in this case is a tractor. Admittedly, since there was no insurance for the vehicle, the claimants have sought for compensation from the appellant alleging him the owner of the vehicle and his driver had caused the accident in which their son had died.

(3.) On 04.10.1996, at about 9.15 a.m., on the Arur Salem main road, near Nachinampatti Junction, one Dhanapal, came driven his Hero Honda Bike. At that time, the tractor and trailer came driven by one Kannan in a rash and negligent manner hit against Dhanapal. He fell down. The vehicle ran over him. He died on the spot. His parents, who are respondents 1 and 2 in the appeal, have sought for compensation before the Tribunal.