SUPERINTENDENT OF POLICE Vs. POORANI

JUDGEMENT

(1.) THESE Civil Miscellaneous Appeals are filed by the superintendent of Police, Cuddalore against the Judgment and decree dated 30. 06. 1999 made in MCOP Nos. 735/96 and 736/96 on the file of the Motor Accidents Claims Tribunal, Panruti.

(2.) THE background facts in a nutshell are as follows: on 08. 09. 1993 at about 10. 00 a. m. , when the deceased ganesan was going by a cycle on the left hand side of the road near Lakshmipathy Chellammal Kalyana Mandapam at panruti, a Police Van bearing Registration No. TDF 3145 came in a rash and negligent manner and dashed against the deceased, due to which the deceased sustained injuries all over the body and was immediately admitted to the Cuddalore government Hospital. Later, he was shifted to the General hospital, Chennai and in spite of the treatment given to him, he died.

(3.) IN CMA No. 2152 of 2000, the first respondent is the wife of the deceased, the second, third and fourth respondents are the minor children of the deceased, fifth and sixth respondents are father and mother of the deceased and the seventh respondent is the sister of the deceased. In CMA No. 2153 of 2000, the first and second respondents are the parents of the deceased, the third respondent is the sister of the deceased, fourth, sixth and seventh respondents are the minor children of the deceased and the fifth respondent is the wife of the deceased.