JALAGOPAL LINGAM Vs. SYED MOHAMED

JUDGEMENT

(1.) This is a claimant's appeal.

(2.) The claimants have lost their dear and near one in a road accident. The deceased is the son of the first appellant and the brother of appellants 2 to 4.

(3.) On 26.12.2010 at about 2.45 p.m, when the deceased was (ravelling in the motor cycle TN-63-M-6454, the car belonging to the first respondent TN-72-AY-3 791 dashed the motor cycle and dragged the motor cycle to some distance. After taking treatment in Government Hospital, Keelakkarai, the deceased died.