SUPERINTENDENT OF POLICE Vs. DEVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the award in M.C.O.P.No.1992 of 2018 dtd. 3/10/2024 on the file of the Motor Accident Claims Tribunal, Special District Court to deal with MCOP Cases, Tiruppur.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the claim petition.

(3.) Shortly stated, on 12/7/2018 at about 2.00 p.m., the deceased Nataraj was travelling on his two-wheeler bearing Registration No. TN 42 J 2952 along with his wife Devi as pillion rider, near the Iyengar Bakery at Kaniyur Toll Gate. The Eicher Van bearing Registration No. TN 39 G 0284 belonging to the respondent / Superintendent of Police came from the opposite direction in a rash and negligent manner and collided with the two-wheeler. As a result, Devi (the claimant/petitioner in M.C.O.P.No.1992 of 2018) sustained grievous head injury on the right side of her head and multiple fracture injuries, resulting in 35% permanent disability as per the medical board report (Ex.C1). She cannot walk as before and cannot lift her hand as before. Her husband Nataraj succumbed to the injuries. Devi filed M.C.O.P.No.1992 of 2018 seeking compensation of Rs.20,00,000.00 for the grievous injuries sustained by her.