VATSALA Vs. MEENAKSHI

JUDGEMENT

(1.) AGGRIEVED by the dismissal of the claim petition M. A. C. O. P. No. 16/90 by the Motor Accidents Claims Tribunal, Villupuram, the claimants there in filed the above appeal.

(2.) INITIALLY, the first claimant by name S. Purushothaman sustained serious injuries in a motor accident, that took place on 2. 9. 89, while he was travelling with others in an Ambassador Car bearing Registration No:tmt 6103. It is his further claim that the accident was caused due to the negligence of the driver of the mini lorry bearing Registration No: TDZ 6437. It is further seen that on 17. 1. 1994, the first claimant, who suffered injuries in the said accident, died. On application, his viz. , wife, handicapped daughter, son and another daughter were brought on record as his legal heirs and they pursued the claim petition filed by S. Purushothaman.

(3.) THE Motor Accidents Claims Tribunal, on consideration of the materials placed, arrived at a conclusion that the accident was caused due to the negligent act of the driver of the mini lorry. The said finding has become final. The Tribunal, after finding that the accident was caused due to the negligence of the mini lorry driver, in the absence of acceptable evidence that the injured Purushothaman died due to injuries, said to have been sustained in the accident, dismissed their claim, hence the present appeal.