O.THIRAVIAM Vs. SRI VAIRAVAN ROADWAYS

JUDGEMENT

(1.) This appeal is directed against the order dated 09.11.2014 made in MCOP No.238 of 1999 on the file of the Additional District Judge-cum-Fast Track Court, Madurai.

(2.) The said MCOP No.238 of 1999 was originally filed by Mrs. Alagu @ Lalitha. During the pendency of the proceedings, she passed away. Her husband Thiraviam, the appellant came subsequently on record. The original petitioner Alagu @ Lalitha was an agricultural coolie. When she was travelling as a passenger in the bus belonging to Tamil Nadu State Transport Corporation on 011.1998, from Chittampatti to Melur, an accident took place involving the said bus and the vehicle belonging to the first respondent. The vehicle belonging to the first respondent was insured with the second respondent.

(3.) The said Alagu @ Lalitha was then pregnant. She suffered multiple grievous injuries. She suffered a heavy hit over her abdomen. After the accident, she was taken to government Rajaji Hospital, Madurai and admitted as an inpatient. Though she was discharged on the same day, she again developed severe abdominal pain and delivered a dead male foetus. She was thereafter admitted in Government hospital, Melur. She was taking regular treatment. She died on 10.6.2000 on account of the injuries and complications that developed following the accident.