THOMAS ALVA EDISON Vs. SELVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award dated 16.02.2011 made in M.C.O.P.No.13 of 2010 on the file of the Motor Accident Claims Tribunal, District Court, Karaikal.

(2.) The appellant is the first respondent in M.C.O.P.No.13 of 2010 on the file of the Motor Accident Claims Tribunal, District Court, Karaikal. The respondents 1 to 5 filed the above said claim petition, claiming a sum of Rs.6,00,000/- as compensation for the death of one Kalaikumaran, who died in the accident that took place on 16.10.2008.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the van, the sixth respondent herein belonging to the appellant and directed the seventh respondent- Insurance Company to pay a sum of Rs.4,16,000/- as compensation to the respondents 1 to 5 at the first instance and recover the same from the appellant.