THAIYALNAYAGI Vs. J.HARIRAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/claimant against the dismissal of the award dated 12.09.2017, made in M.C.O.P.No.1248 of 2015, on the file of the Small Causes Court, Chief Judge, (Motor Accident Claims Tribunal), Chennai.

(2.) The appellant/claimant filed M.C.O.P.No.1248 of 2015, on the file of the Small Causes Court, Chief Judge, (Motor Accident Claims Tribunal), Chennai, claiming a sum of Rs.40,00,000/- as compensation for the death of one Jeyaraman who died in the accident that took place on 22.04.2014.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the deceased himself is responsible for the accident and the accident had occurred due to his own negligence and dismissed the claim petition.