IFCO Vs. LATHAA AND OTHERS

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal/Subordinate Judge, Sankagiri in MCOP. No. 668 of 2011 dated 03.04.2017, the Insurance Company/appellant herein, who is the second respondent in the above said MCOP has filed this Appeal to set aside the same.

(2.) In the claims tribunal, the respondents 1 to 5 herein have claimed compensation for the death of Manickam in the motor accident.

(3.) The case of the respondents 1 to 5 herein in the tribunal is that on 05.08.2011 at about 5 pm the deceased Manickam was riding his TVS-50 bike bearing Registration No.TN28-C-7808 towards Mattampatty from Konganapuram on the extreme left side near Erumaipatty bus stop, Edapadi Taluk. At that time, without abiding the road regulations, the driver of the Ape Auto bearing Registration No. TN34-A-2938 came from opposite side in a rash and negligent manner and hit against the deceased. Due to the accident, the deceased Manickam sustained serious fractures in head, fore head, face and all over the body and after admitting in the Vinayaka Mission Hospital, Seeragapdy, Salem inspite of giving necessary treatments, the said Manickam had died due to the severe fractures in the head.