A NATARAJAN Vs. SENIOR DIVISIONAL MANAGER

JUDGEMENT

(1.) The petitioner prays for issuance of a writ in the nature of certiorari, to quash the order passed by the senior Divisional Manager, National Insurance Company Limited, vide No. 100300/JPA dated 16.12.2008, rejecting the claim of the petitioner for payment of the policy claim on the death of his son. The son of the petitioner, Late. T.N. Ramesh was working as driver with Ms. Chitra, W/o. Karupannan, Namakkal, who owned a vehicle with Trailor bearing Regn. No. KA 1 AG 8659. The vehicle was insured with the National Insurance Company Limited, Thanjavur, vide Policy No. 650700/31/05/630001500.

(2.) It is submitted that while driving the Trailor, the son of the petitioner met with an accident on 27.9.2005, in which he received grievous injuries, which resulted in his death. The complaint about the accident was filed by one Mr. Hari, S/o. Muthuraj, who was accompanying the son of the petitioner and was the only eye witness to the accident.

(3.) On the complaint filed by Mr. Hari, S/o. Muthuraj, a case under Sections 279, 337 and 304-A of IPC was registered against the driver of the offending vehicle.