THE BRANCH MANAGER Vs. SUNDARABAI AND ANOTHERS

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree passed by the Motor Accident Claims Tribunal (II Additional District Judge (PCR), Tirunelveli, in MCOP No. 550 of 2014, dated 23.11.2015.

(2.) The respondents 1 to 4 herein, who are the legal-heirs of the deceased Murugan, filed a claim petition seeking compensation of Rs. 40,00,000/-. According to the claimants, on 09.03.2014 at about 07.00 pm, when the deceased was proceeding in the two wheeler TN-74- AC-8772 from WCC to Vettornimadam College Road, from east to west direction, another two wheeler bearing Reg.No. TN-74-L-8133 came from the opposite direction in a high speed, dashed against the deceased. In the impact, the deceased had sustained injuries and he was immediately admitted at Bensam Hospital and later he took treatment at Nagercoil Muthu Neuro Private Hospital and KIMS Hospital, Thiruvananthapuram. Despite the same, he died on 10.03.2014.

(3.) The claimants have further stated that the deceased was working as a Head Constable and earning a sum of Rs. 36,293/- per month. Since the claimants have lost their only breadwinner, they are entitled for compensation as claimed in the claim petition.