DIVISIONAL MANAGER Vs. ELUMALAI

JUDGEMENT

(1.) This appeal has been filed challenging the award passed by the Motor Accident Claims Tribunal/Principal District Judge, Tiruvannamalai District dtd. 29/1/2025 in M.C.O.P.No.650 of 2022.

(2.) The parties are referred to by their respective ranks before the Tribunal.

(3.) The brief facts necessary for disposal of this case is as follows: On 28/11/2020 at about 12.15 am, when the deceased was coming towards Tiruvannamalai on Tiruvannamalai to Vellore main road in a two wheeler bearing Registration No.TN-25-AC-1613, car bearing Registration No.TN-12-F-8808 which came in the opposite direction driven by its driver in a rash and negligent manner hit against the two wheeler, due to which the deceased sustained grievous injuries and died on the spot A criminal case has also been registered in Crime No.2969 of 2020. Hence, the claimants who are the parents and siblings of the deceased filed a claim petition seeking compensation.