RANI Vs. SIVANATHAN

JUDGEMENT

(1.) Wife, daughter and sons of the deceased have preferred a claim for compensation of the death of 52 year old Man, said to have worked as Senior Assistant in State Bank of India.

(2.) It is the case of the claimants that on 12.09.2002, while the deceased was proceeding near Annalampatty in the 1st respondent's motorcycle, bearing Registration No.TN 29 M 1722, from Harur to Bethur, to perform the work assigned by the 1st respondent, there was a head-on-collision with another two-wheeler, coming in the opposite direction. He sustained injuries and succumbed to the same in the hospital, on the same day. In this regard, a case in Cr.No.762 of 2002, for the offences under Sections 304(A) IPC., has been registered on the file of Harur Police Station. According to the legal representatives, the deceased was engaged as a Senior Assistant in State Bank of India and earned Rs.18,296.21 per month. They claimed compensation of Rs.16,19,500/-.

(3.) The owner of the vehicle remained absent and he has been set ex-parte before the lower Court.