SHEIKK DAWOOD Vs. JAGUBAR ALI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the Order and Decree made in MCOP.No.139 of 2011, dtd. 9/12/2014, passed by the Motor Accident Claims Tribunal / Principal District Court, Pudukkottai.

(2.) The appellants are the claimants in MCOP.No.139 of 2011, on the file of Motor Accidents Claims Tribunal / Principal District Court, Pudukkottai. According to the appellants, the appellants 1 and 2 are the parents of the deceased Jahir Husain, and the third appellant is brother of the deceased.

(3.) The deceased Jahir Husain was working as a Lorry Driver. On 2/3/2010, the said Jahir Husain was driving a two wheeler belonging to the first respondent along with his friend Khaja Mohammed, to give invitation for the said Haja Mohammed's brother. At that time, the said Jahir Husain was negotiating a curve in a place, he fell down and hit against the bridge. Due to the said accident, he died. In the circumstances, the appellants filed claim petition claiming compensation of Rs.10,00,000.00.