VEERA LAKSHMI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the award, dated 13.11.2013 on the file of the Motor Accident Claims Tribunal (District and Sessions Judge (communal clashes Court) Madurai.

(2.) The case of the appellant is that the accident occurred on 12.8.2006 at about 3 p.m. near the junction of TPK-EP and Muthupatti Road, byekara. At the time of accident, the deceased was riding his motor cycle NT 72 2041 along with his friend one Sentil Comber from Byekara E.P. Main road to Mutthupatti from west to east. At that time, the respondent's police van bearing Registration No. TN.59 G 0392 which was coming from the opposite direction, in a rash and negligent manner, suddenly dashed against the bike. Due to the heavy impact, Pandi and pillion rider-senthilkumar were thrown away and sustained grievous injuries. On the way to hospital, Pandi died. The accident happened only due to the rash and negligent driving of the respondent's vehicle against whom the traffic III police had registered a case in Cr. No. 154/2006.

(3.) Learned counsel for the appellants submitted that due to the sudden demise of the first petitioner's husband, the petitioners were thrown to poverty and the first appellant lost her companion at her young age, so also the minor appellants, apart from the valuable guidance and care of their father. Further, the parents have also lost their lovable son. Hence, they pray for appropriate orders.