MADURAIVEERAN Vs. SUBBURAJ DRIVER

JUDGEMENT

(1.) THIS appeal is against the order passed by the Motor Accidents Claims Tribunal, Madurai in M.C.O.P.No.39 of 1984.

(2.) THE petitioners are the parents of Pichaigani who was working as a loadman in Palani Murugan Lorry TNU. 9630. On 25.7.1983 at 7.30 a.m., in Pandalgudi near Kalguvari, the driver of the said lorry drove it in a rash and negligent manner, and the deceased Pichaigani who was sitting in the lorry was thrown out and the lorry ran over him. Pichaigani died as a result of the injuries sustained by him. He was earning a sum of Rs.450 per month. The petitioners have therefore come forward with this claim petition claiming compensation of Rs.51,000.

(3.) ON the above pleadings, the Motor Accidents Claims Tribunal held an enquiry and gave a finding that the accident was due to the rash and negligent driving of the lorry and awarded a compensation of Rs.32,250 with interest at 6% per annum and directed the respondents 1 and 2 to pay the same and dismissed the petition as against the third respondent.