BRANCH MANAGER, FULLERTON INDIA CREDIT LTD. Vs. VAANU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the Judgment and Decree passed in M.C.O.P. No. 1402 of 2008, dated 29.12.2011, on the file of the Motor Accident Claims Tribunal (Additional District Sessions Court/Fast Track Court No. 1), Tirunelveli.

(2.) The respondents 1 to 5 are the claimants in M.C.O.P. No. 1402/2008, on the file of the Motor Accident Claims Tribunal, (Additional District Sessions Court/Fast Track Court No. 1), Tirunelveli, claiming compensation of Rs. 10,00,000.00, under Sections 140 and 167 of the Motor Vehicles Act, who are the legal representatives of the deceased Pitchaiah Thevar, who died on 01.08.2008 in a motor accident held on 29.07.2008.

(3.) The said Pitchaiah Thevar was walking towards North at about 8:00 p.m., in Kalakadu - Seramahadevi Road on 29.07.2008. According to the claimants, the 1st respondent was coming from South to North in the said road, in a motor cycle, bearing Registration No. TN-74-J-1550, at high speed, rashly and negligently, dashed against the said Pitchaiah Thevar nearer to Muppidathi Amman Temple at Keezhkaruvelankulm and caused severe head injuries. He was immediately taken to 'Jebasekaran Private Hospital' at wherein, he died on 01.08.2008, due to injuries caused in the said accident.