K. SUNDARAMOORTHY Vs. R.S. AMUTHAN

JUDGEMENT

(1.) This Common Judgment will govern the following Civil Miscellaneous Appeals filed assailing the 'Award, dated January 24, 2019, passed in M.C.O.P. No.140 of 2016' [henceforth 'impugned Award'], by the 'Motor Accident Claims Tribunal at Ariyalur (Chief Judicial Magistrate)' [henceforth 'Tribunal']:

(2.) Hereinafter, for the sake of convenience, the parties will be denoted as per their array before the Tribunal.

(3.) The Petitioner - Sundaramoorthy, at the time of the accident was aged about 21 years and was an Engineering Graduate employed in a Private Company. On the fateful day viz., September 17, 2015, the Petitioner was returning to hometown from a friend's wedding at Orathanadu along with his friends, Amuthan (First Respondent) and Raj, on First Respondent's Yamaha Two-wheeler bearing Registration No.TN-61-F-5492. First Respondent was on the wheel while the Petitioner and the said Raj were on the Pillion.