SUPERINTENDENT OF POLICE THANJAVUR TOWN Vs. CHITRA

JUDGEMENT

(1.) Challenge made in this appeal is to the award passed by the Motor Accident Claims Tribunal (Special District Judge), Thanjavur, in MCOP No.96 of 2014, dated 30.01.2016.

(2.) The brief facts of the case are that on 07.09.2012 at 8.30 hours, the deceased Sankar was travelling along with Gunasekaran and one Kavi Arasan in the Police Vehicle TN-49-G-0599. When the vehicle was nearing Paruthikottai Petty Shop Bus Stop, due to sudden assault of inspects on the face of the driver namely Gunasekaran, he lost control of the vehicle and dashed against a tree. In that process, the deceased Sankar sustained multiple grievous injuries all over the body and immediately, he was taken to Thanjavur Medical College Hospital, where he succumbed to the injuries. The claimants, being the wife, son and mother of the deceased, sought compensation of Rs. 90,00,000/- on the ground that the driver of the offending vehicle was responsible for the accident.

(3.) The claimants have stated that the deceased Sankar was working as Special Sub Inspector of Police and he was earning Rs. 30,022/- per month. A criminal case in Crime No.305 of 2012 was registered against the driver of the offending vehicle by Orathanadu Police Station.