ORIENTAL INSURANCE CO. LTD. Vs. SANTHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award, dtd. 28/2/2019, made in M.C.O.P.No.184 of 2015, on the file of the Motor Accident Claims Tribunal cum III Additional District and Sessions Court, Thanjavur at Pattukottai. The appellant herein is the second respondent, the respondents 1 to 4 herein are the claimants and the fifth respondent herein is the first respondent in the original M.C.O.P. Petition.

(2.) A brief substance of the claim petition in M.C.O.P.No.184 of 2015, is as follows: On 28/12/2014 at about 8.30 pm., when the deceased Sivakumar was riding a two wheeler bearing Registration No.TN 49 AS 2158, a tractor bearing Registration No.TN 36 E 7676 annexed with trailer bearing Registration No.TN 49 X 1256 that was proceeding before the deceased and it was suddenly stopped without any signal. In consequence, the two wheeler dashed against the trailer and the deceased died on the spot. The deceased was working as an Assistant in the Tamil Nadu Electricity Board and he was earning a sum of Rs.13,880.00 as salary. The petitioners are his heirs and they claim a sum of Rs.50,00,000.00 as compensation.

(3.) A brief substance of the counter filed by the second respondent in M.C.O.P.No.184 of 2015, is as follows: