STATE OF TAMIL NADU REP. BY THE DISTRICT COLLECTOR, THIRUVANNAMALAI DISTRICT, THIRUVANNAMALAI Vs. IVAR UDAYAR

JUDGEMENT

(1.) Mr. T. Jayaramaraj, learned Government Advocate, appearing for the appellants submitted that the only dispute in this appeal is to the quantum of compensation of Rs.22,70,000/- with interest, at the rate of 7.5% per annum from the date of claim, till realisation, awarded to the parents of the deceased. Submission is placed on record.

(2.) In the light of the above, this court deems it fit to consider the facts as deduced.

(3.) Before the Motor Accidents Claims Tribunal (Principal Sub Court), Tindivanam, respondents/claimants have contended that on 20.07.2008, about 6.15 am, when their son Devanathan, was riding a motorcycle bearing Regn.No.TN05-Q-4845, with his wife as a pillion rider, a TATA SUMO Car bearing Regn.No.TN25-G-0318 owned by Government of Tamilnadu, and driven by the Deputy Superintendent of Police, Chengam, Tiruvannamalai District, the 3rd respondent, in a rash and negligent manner, dashed against the motorcycle, resulting in the death of the motorcyclist and the pillion rider.