NAGESWARI Vs. ANILKUMAR

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the dismissal of her claim petition in MCOP.No.838 of 2014 on the fileof the Motor Accident Claims Tribunal /III Additional District Court, Tirunelveli.

(2.) According to the claimant, her son Saravanan while he was standing near toll gate to collect toll fee, a Toyota Qualis Car owned by the first respondent insured with the second respondent had come in a high speed and attempted to jump the toll gate barrier to escape the payment of entry fee, the vehicle hit against the deceased and crushed him with electric pole nearby. The deceased sustained serious injuries and later, he passed away.

(3.) According to the claimant, the deceased was employed in toll gate collection work and he was also owning a quarry business and thereby earning a monthly salary of Rs.20,000.00. He is the only bread-winner of the family. The claimant had sought for a compensation of Rs.20,00,000.00.