PONNU MARIYAMMAL Vs. U DURAI

JUDGEMENT

(1.) Aggrieved by the dismissal of entire claim petition in its decree and judgment dated 30.10.2014 made in M.C.O.P. No. 307 of 2013 on the file of MACT/Sub Court, Gobichettipalayam, the appellants/Claimants has filed the present appeal.

(2.) For convenience, the parties are referred to as per their array in the claim petition.

(3.) The facts in nutshell are as under: On 07.12.2012 at about 06.30 P.M, the deceased Viswanathan was Standing on the Mud Road on the Western Side of Mammuty to Veerakanur National Highway Road near Nagalakshmi Malaigai Store, at that time the 1st respondent owner cum rider of two wheeler was bearing registration No.TN-54-Z-7455, drive-in rash and negligent manner and hit against the deceased, due to which he stumbled grievous injuries in head, leg, chest and all over the body. Immediately, he was taken to the Government Hospital Attur, where from he was shifted to Salem Government Hospital, and he was taken treatment from 07.12.2012 to 09.12.2012 and unfortunately he died on 09.12.2012 in the hospital.