MEHRUNNISSABI Vs. S. MURUGAVEL

JUDGEMENT

(1.) The appeal is directed against the award dtd. 23/3/2021 made in MCOP No.1076 of 2016, on the file of the learned Principal District Judge, Motor Accident Claims Tribunal, Perambalur.

(2.) Brief facts giving rise to this appeal are that, on 20/7/2016, the deceased Mustafa was riding his motor cycle bearing Registration No. TN 02 M 6454 from north towards south in Chennai to Trichy NH 45 Road and at that time, a lorry bearing Registration Number TN 31 C 9086, belonging to the first respondent, which was driven in a rash and negligent manner dashed against his motor cycle, as a result of which, the deceased was thrown out of the vehicle and sustained multiple grievous injuries. The deceased was given first aid in the Govt. Hospital, Perambalur, and was then taken to Government Hospital, Trichy, for further treatment, where he died on 22/7/2016.

(3.) On the aforesaid grounds, the claimants of the deceased have filed the Claim Petition before the Claims Tribunal claiming compensation for the death of the deceased. They have claimed various amounts under different heads and in all claimed a total sum of Rs.20,00,000.00 as compensation.