V THANGARAJ Vs. DHANDAPANI

JUDGEMENT

(1.) THE injured Thangaraj and Ayyappan and the legal representatives / parents of the deceased Chandra Bose, filed the respective claims petitions in M.C.O.P.Nos.321 of 1998, 325 of 1998 and 324 of 1998, before the Claims Tribunal, claiming compensation in respect of the injuries sustained by the claimants Thangaraj and Ayyappan and in respect of the death of Chandra Bose.

(2.) BRIEF facts : On 30.09.1997 at about 10.30 p.m., the deceased Chandra Bose was driving the motor cycle. The injured persons, Thangaraj and Ayyappan, were carried as pillion riders. At that time, the lorry bearing Reg.No. TN -33 -W -6494, which was driven in a rash and negligent manner, came and hit against the motor cycle. In the said incident, Chandra Bose died and the pillion riders, Thangaraj and Ayyappan, sustained injuries leading to permanent disablement.

(3.) IN respect of the injuries sustained by Ayyappan, the Tribunal quantified the amount of compensation at Rs.40,000/ - and reduced it to Rs.20,000/ -, on account of contributory negligence. The break -up details are as hereunder: <FRM>JUDGEMENT_228_MADLJ2_2014.htm</FRM>