TAMIL ILAKKIYA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award passed in M.A.C.O.P.No.76 of 2015, dtd. 14/8/2019 on the file of the Motor Accident Claims Tribunal/Additional District Court, Dindigul, dismissing the claim petition filed under Sec. 163(A) Motor Vehicle Act.

(2.) Admittedly, the first appellant/claimant is the wife, the appellants 2 and 3/claimants 2 and 3 are the daughters and fourth appellant/fourth claimant is the mother of the deceased Sadhasivam.

(3.) The case of the claimants is that on 2/7/2013, at about 08.30 pm, when the deceased Sadhasivam was travelling as a pillion rider with his friend Kalimuthu @ Kalai in his two wheeler bearing registration No.TN-60-Y-5895, near Kaveriyammapatti High School in Oddanchathiram, a dog suddenly crossed the road, as a result of which, both of them fell down and sustained serious injuries, that both of them were taken to Kovai Medical Centre for treatment and thereafter, taken to Oddanchathiram Government Hospital and that the said Sadhasivam had succumbed to the injuries at 02.00 pm on 3/7/2013.