MAN VIZHI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) EVEN drinking water (H2O) is scarce in most parts of our country but the other water (Alcohol) flows aplenty in every nook and corner of the nation in which many families are drowning. Liquor is a poison to the society. Liquor is the basic reason for many social evils. In spite of that, the Governments are opening liquor shops/bars as many as possible with sole aim of getting revenue. In Tamil Nadu about 6850 TASMAC outlets are serving the needy people earning about Rs.30,000/ - crores.

(2.) TWO precious lives were lost in this case due to alleged drunken driving. Every year, hundreds of people die because of drunken driving. Not only the rider but also the pillion rider and even innocent people are affected by the accidents caused by drunken driving which has become serious and dangerous menace. In 2013 drunken driving caused 20290 accidents killing 6463 people injuring 20,081 people. In Tamil Nadu 2764 accidents occurred due to alcohol causing death of 718 people and injuring 2957. The above accidents and loss of lives are man made, avoidable and preventable.

(3.) THESE civil miscellaneous appeals have been filed against the common judgement and decree passed in the motor accident claim petitions filed for the death of one B.Ramkumar and B.Arunkumar in the accident occurred on 19/20/2011 at 0.03 hours in MG Road at the junction of Adyar LB Road. It is stated that the deceased Ramkumar was riding the motor cycle and Arunkumar was seated as pillion rider going from East to West on MG Road at the junction of Adyar LB Road. The bus belonging to the Metropolitan Transport Corporation driven by its driver from South to North, in rash and negligent manner, dashed against the motor cycle resulting in death of the aforesaid two persons. Hence the claim petitions.