NARMATHA Vs. SATHYA

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed as against the Order passed by the Special District Judge Court, Salem, in MCOP No.1701 of 2019, dtd. 2/9/2021.

(2.) Shortly stated, on 7/5/2019, at about 3.p.m, when the deceased Ashok was standing in the Salem Namakkal Main Road near Pon Nagar Nobal Honda Show Room, a Two-wheeler bearing Registration No.TN-90-D-7795 driven by its Driver in a rash and negligent manner hit against the deceased Ashok. Due to the said accident, the said Ashok sustained grievous injuries and was admitted in the Government Hospital at Namakkal where he succumbed to injuries on 7/5/2019 at about 8.20 hours. At the time of accident, the deceased was 40 years old. He was working in a Private Work- shop receiving Salary of Rs.30,000.00 per month. Accordingly, claim for Compensation has been made by the Legal Heirs.

(3.) The 1st Respondent/Owner of the vehicle remained ex parte.