LAWS(MAD)-2006-6-172

S SRIDHAR Vs. KANNUPAIYAN

Decided On June 19, 2006
S.SRIDHAR Appellant
V/S
KANNUPAIYAN Respondents

JUDGEMENT

(1.) THOUGH the miscellaneous petitions are listed for hearing, by consent of learned counsel appearing for both parties, the appeal itself is taken up for disposal.

(2.) THE appeal is against the award and decree dated 2. 11. 2000 in M. C. O. P. No. 640 of 1999 on the file of the Motor Accidents Claims Tribunal (Principal District Court), Salem. The owner of the lorry and the Insurance Company are the appellants herein.

(3.) THIS is a case of fatal injury. The claimants are the father and mother of the deceased. The age of the deceased at the time of the accident was 35 years. He was working as Coolie in a unit engaged in stone-cutting and sizing. According to the claim petition, he was earning Rs. 5,000/- per month. The fatal accident happened on 9. 5. 1999 at 8. 30 a. m. when the deceased was walking along Salem-Sankari Main Road from north to south on the left side. The deceased was hit by the lorry bearing Registration No. TN-37-B-4145 and he died on the spot. A claim for compensation was made for Rs. 5,00,000/ -.