KALYANI Vs. DISTRICT COLLECTOR PUDUKKOTTAI

JUDGEMENT

(1.) THIS appeal is against the order passed by the Motor Accidents Claims Tribunal, Pudukkottai in M.A.C.O.P.No.72 of 1983.

(2.) THE petitioners in their petition contend as follows: THE petitioners are the parents of the deceased Manickam. On 28.9.1982 at about 5.45 P.M., at Sathiyamurthy Road, when the deceased was rolling tyre, the Fire Service van belonging to the second respondent and the trailor attached to it, was driven in a rash and negligent manner and hit at Manickam and ran over him. Deceased Manickam died on the spot. He was deaf and dumb by birth. He was aged 25 years. He was earning at the rate of Rs.20 per day by rolling the tyres at the rate of Rs.2 per tyre. He used to get not less than Rs.500 per month. THE petitioners are put to irrecoverable loss and hardship and they make a claim of Rs.50,000.

(3.) THE first respondent adopted the counter of the second respondent.