MANAGING DIRECTOR, SAKTHI AUTO AGENCIES Vs. SANTHI

JUDGEMENT

(1.) The present appeal has been filed by the third respondent in M.C.O.P.No.531 of 2011, on the file of the Motor Accidents Claims Tribunal, Thanjavur.

(2.) The claimants have contended that the deceased Ramasamy, while he was walking on the road, on 22/5/2010, at about 08.50 a.m, a two wheeler belonging to the first respondent came from behind in a rash and negligent manner and dashed against the deceased. The deceased sustained head injury and multiple grievous injuries all over the body and he passed away in Thanjavur Medical College Hospital, on 23/5/2010.

(3.) The claimants further claimed that the deceased was working as Karvari in Poondi Vandayar Pannai and he was also a cattle broker thereby, earning a sum of Rs.10,000.00 (Rupees Ten Thousand only) per month. The deceased was aged about 60 years and the claimants claimed a sum of Rs.5,00,000.00 (Rupees Five Lakhs only) towards compensation. They have further contended that the first respondent is the owner cum driver of the vehicle and the second respondent is the insurer. They have further contended that the third respondent who is the dealer of the vehicle was the owner at the time of accident.