UNITED INDIA INSURANCE CO.LTD. Vs. S. BOOPATHY

JUDGEMENT

(1.) These Appeals are directed against the award dtd. 15/12/2023 made in M.C.O.P Nos.39 and 40 of 2018 on the file of the Motor Accident Claims Tribunal, Subordinate Court, Mettur.

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

(3.) Shortly stated, on 6/11/2017, at about 06.30 a.m, when the appellant's father Shanmugam was going to attend a funeral in his two wheeler bearing Registration No. TN 52 W 1827 along with his wife Ponnammal as pillion rider, at Molaparaiyur-Kolathur Road, Kaveripalayam, Anna Nagar, a Tractor bearing Registration No. TN 38 AJ 8616, driven by the 3 rd respondent herein in a rash and negligent manner, dashed against the two wheeler ridden by the said Shanmugam, due to which, while the mother of the appellant sustained fatal injuries and died on the spot, the father of the appellant died on the way to hospital.