R S SAHADEVAN (DIED) Vs. V G MURUGAVEL

JUDGEMENT

(1.) This appeal is directed against the award passed by the Motor Accident Claims Tribunal (Chief Judicial Magistrate), Karur, dated 27.08.2010 made in MCOP No.87 of 2006.

(2.) The brief facts of the case is that on 04.08.2001 at about 24 hours in Jawahar Bazar near Taluk Office, Karur, when R.S. Sahadevan was travelling as pillion rider in his Scooty from west to east, which was driven by one Viswam, at that time, the TVS Suzuki Motor Cycle TN-47-E-5225, which was coming just behind the Scooty in a rash and negligent manner and dashed against it. In that process, R.S.Sahadevan fell down on the road and sustained multiple grievous injuries all over the body and immediately, he was taken to the Government Hospital, Karur and then, he was referred to K.G. Hospital, Coimbatore on 04.08.2001, where he took treatment till 10.09.2001. The claimant has filed the claim petition claiming compensation of Rs. 25,00,000/- for the injuries sustained by him.

(3.) Before the tribunal, on the side of the claimant, 3 witnesses were examined as PW1 to PW3 and marked 19 documents. On the side of the Insurance Company, one witness was examined as RW1 and no document was marked.