SHOBA Vs. BELAVENTHIRAN

JUDGEMENT

(1.) Since both the Civil Miscellaneous Appeals are arising out of the same accident, both the Civil Miscellaneous Appeals are disposed of by this Common judgment.

(2.) Both the Civil Miscellaneous Appeals have been filed against the Judgement and Decree in M.C.O.P.No.334 of 2013, dated 26.10.2015 on the file of the Motor Accident Claims Tribunal, I Additional District Court, Tirunelveli.

(3.) It is a case of fatal in which the accident took place on 17.12.2012 at about 07.00 p.m . When the deceased was riding in a two-wheeler bearing Registration No.72 E 0126 on the left side of the road towards North, a two- wheeler bearing Registration No. T.N.74 AC.5769, which was insured with the respondent-Insurance Company, came in a rash and negligent manner and dashed against the deceased and the deceased was sustained fatal injuries and he was admitted in Asaripallam Hospital. At the time of accident, the deceased was aged about 26 years and he was earning a sum of Rs.25,000/- p.m. as photographer. Hence, the legal representatives of the deceased filed an application in M.C.O.P.No.334 of 2013, dated 26.10.2015 on the file of the Motor Accident Claims Tribunal, I Additional District Court, Tirunelveli, seeking compensation of Rs.25,00,000/-.