RAGHAVAN Vs. SATISH

JUDGEMENT

(1.) The above Civil Miscellaneous Petition is directed against the Judgment and Decree, dtd. 16/10/2019 in M.C.O.P. No.3574 of 2018 on the file of the Motor Accidents Claims Tribunal (The Chief Judge, Small Causes Court), Chennai.

(2.) Shortly stated, on 12/2/2018 at about 13.50 hours, the deceased was travelling as a Pillion Rider on a Motorcycle bearing Registration No.TN-10- AW-5136 in Nungambakkam Kodambakkam High Road near Valluvarkottam, at that time, the Thuppatta was got into the back wheel of the Motorcycle, due to which the deceased fell down from the vehicle and sustained fatal injuries.

(3.) Accordingly, the claim for Compensation for a sum of Rs.72,00,000.00 has been made by the Legal Heirs of the deceased.