RATHIKA Vs. S. SHANTHI

JUDGEMENT

(1.) The appeal has been filed challenging the award passed by the Tribunal in M.C.O.P. No. 530 of 2016 dtd. 22/4/2021.

(2.) The appellant had filed claim petition seeking compensation before the Tribunal stating that on 28/4/2016, while the deceased was riding his motorcycle bearing Registration No. TN 28 R 4683 along with a pillion rider on Andiyur to Vattakadu Road towards North to South nearing Nehru Nagar, a car bearing Registration No. TN 07 AY 8409 came from the opposite direction in a rash and negligent manner and hit against the motorcycle of the deceased, as a result of which the deceased sustained multiple injuries all over the body and died.

(3.) The first respondent filed a counter stating that she had sold the car to the third respondent on 29/3/2015; that she is not the owner of the car at the time of accident and is no way connected with the claim petition and hence, the claim petition may be dismissed against her.