LAWS(MAD)-2018-4-863

RANJITH KUMAR Vs. SOUNDARAKUMARI

Decided On April 16, 2018
RANJITH KUMAR Appellant
V/S
Soundarakumari Respondents

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the Motor Accident Claims Tribunal, II Additional District Court, Tirunelveli, in M.C.O.P.No.1104 of 2009 dated 23.12.2011.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of fatal and injury. The accident occurred on 15.04.2009 and in consequence to the same, the appellant's mother, namely, Sarojini died. The tribunal has awarded a sum of Rs.6,50,574/-, as compensation to be paid by the second respondent herein. According to the appellant, the tribunal ought to have directed the insurance company to pay the compensation, instead of directing the owner alone. Moreover, the tribunal has erred in holding that the appellant is a wrongdoer. On these grounds, the appellant is before this Court.