SHANMUGASUNDARAM Vs. SUBRAMANIAN

JUDGEMENT

(1.) The present appeal is directed against the impugned fair and decretal order dated 6.08.2007 (referred to as impugned order) passed by the Motor Accident Claims Tribunal, Erode District (Referred to as the Tribunal) in M.C.O.P No.79 of 2005.

(2.) By an order dated 06.08.2007, the Tribunal dismissed the claim petition filed by the appellant herein.

(3.) This is an unfortunate case of hit and run case. The appellant was perhaps unable to lay a legitimate claim against the lorry owner its insurer as the lorry sped away after hitting the motor cycle on which the appellant was a pillion rider and got injured. Therefore, claim was made against the insurer of the motor cycle and the legal representatives of the deceased rider Magudeeswaran.