LINGESHWARI Vs. KANDASAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants/claimants against the award, dated 05.10.2013 made in M.C.O.P.No.1024 of 2011 on the file of the Motor Accident Claims Tribunal, V Additional District Judge, Madurai.

(2.) It is a case of fatal accident, which took place on 17.04.2011 at about 17.30 hours at Madurai-Dindigul Four Way Road, near Kattapuli Nagar, Samayanallur, Madurai District.

(3.) It is the case of the claimants before the Tribunal that on the date of accident, when the deceased by name Ranjitham was riding his Hero Honda Motor Cycle bearing Registration No.TN 59 AQ 7836, from West-East in Madurai-Dindigul Four Way Road, near Kattapuli Nagar Bridge, Samayanallur, the first respondent drove his Honda City Car bearing Registration No.TN 59 AA 6666 from west to east in Madurai ? Dindigul Four Way Road in a rash and negligent manner, without sounding horn and dashed behind the motorcycle and as a result, the said Ranjitham was thrown away and sustained multiple grievous injuries and thereafter, succumbed to the injuries.