UMAYAMMA Vs. C.RAJU

JUDGEMENT

(1.) The parents of the deceased Arjun Chandran are the appellants before this Court challenging the award passed by the MACT (Principal District Court, Namakkal) in M.C.O.P.No.1636 of 2016 dtd. 19/4/2017.

(2.) It is the case of the appellants that the said Arjun Chandran, who is 23 years old, a 4th year Electrical and Electronics Engineering student had died in a road accident on 23/8/2016.

(3.) It is their case that on 23/8/2016, at about 11.30 p.m., the deceased Arjun Chandran was riding his Bajaj Pulsar two wheeler bearing Registration No.TN-30-D-1816 on the Sankagiri to Salem main road and he was travelling in a West to East direction. At the same time, driver of an auto bearing Registration No.TN-30-AJ-8606 came from the opposite direction and the driver was driving the said vehicle in a rash and negligent manner and dashed against the vehicle in which the said Arjun Chandran was riding. As a result of which, he had fallen down and sustained severe injuries on his body. Though he was rushed to the hospital, steps taken to save him failed and ultimately, on 25/8/2016, he had passed away. Therefore, the appellants have claimed a sum of Rs.50,00,000.00 as compensation for the death of their son in the accident.