ORIENTAL INSURANCE CO. LTD Vs. PARKAVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Decree and Order, dtd. 4/9/2019 in M.C.O.P.No.617 of 2015, passed by the learned Motor Accident Claims Tribunal/VI Additional District Court, Madurai.

(2.) It is a case of fatal accident. On 29/6/2014, at 04.30 p.m., Madurai to Dindigul main road, near T.V.S. Road, the deceased Jeyamani drove his two wheeler bearing Regn. No.TN-59-BA-6279 and the deceased Chithra was a pillion rider, a Maruti car bearing Regn. No.TN-58-AB-2026 came an opposite direction and dashed against the deceased vehicle. The deceased died on the spot due to the injuries sustained in the accident.

(3.) The claimants have filed a claim petition in M.C.O.P.No.617 of 2015 on the file of the learned Motor Accident Claims Tribunal/VI Additional District Court, Madurai, seeking compensation.