MALARKODI Vs. S SEKAR

JUDGEMENT

(1.) Aggrieved by the decree and judgment dated 22.07.2014 made in M.C.O.P.No.68 of 2014 on the file of MACT/Additional District Court at Namakkal, the appellants/Claimants has filed this appeal seeking for enhancement of compensation.

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

(3.) The facts in nutshell are as under: On 03.09.2013 at about 02.00 A.M., the deceased Thiyagarajan was travelling in cabin of TATAT ACE bearing registration No.TN-28-AJ-0668 belonging to the 1st respondent, driven by its driver in rash and negligent manner and dashed against the tree on the road side. As a result of which, the deceased sustained grievous injuries, immediately, he was taken to the Government Hospital , Namakkal, for first aid, where from he was shifted to Namakkal M.M. Hospital, and he was taken treatment from 03.09.2013 to 09.09.2013 and also he underwent surgery on same day but unfortunately he died on same day in the hospital.