MEDICAL OFFICER Vs. N.KANNAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed againt the judgement and award made in M.C.O.P.No.201 of 2023, dtd. 23/10/2019, on the file of the Motor Accident Claims Tribunal, (Principal District Judge), Karur and to set aside the judgment and award.

(2.) For the sake of convenience, the parties are referred herein as per their ranking before the Tribunal.

(3.) The respondents 1 to 4 herein, who are the legal representatives of the deceased Backialakshmi, has filed the claim petition claiming compensation of Rs.2,00,00,000.00 for the death of the said person in the road transport accident on 23/1/2013 while she was working as Government Doctor in the Primary Health Centre had travelled in a Swaraj Mazda van bearing Registration No.TN-09-G-1446 belongs to the Government represented by the District Collector. While the vehicle was plying from Sukkaliyur round about 11 a.m., due to the rash and negligent driving of the driver of the said van belongs to the Government, the van capsized and caused the accident, wherein, she suffered head injuries and succumbed to the injuries. At the time of accident, the age of the deceased was 30 years and she was working as Assistant Surgeon in Government Primary Health Centre, Malaikovilur. The Tribunal has awarded a sum of Rs.95,24,592.00 as compensation. Aggrieved over the same, the Medical Officer, Primary Health Centre, Malaikovilur and the District Collector, Karur have filed this appeal.