POOVALAGAN Vs. S.MALIK HUSSAIN

JUDGEMENT

(1.) The appellants are the claimants in MCOP.No.947 of 2018 on the file of the Special District Judge/Motor Accident Claims Tribunal, Salem. The claim petition was dismissed. Challenging the same, they have come up with this appeal.

(2.) The claimants would state that their deceased son Karthick was riding the motorcycle bearing Registration No.TN-30-BJ-1181 along Krishnagiri-Hosur National Highways. After crossing the Hotel, viz., Andavar Hotel, he wanted to have food in the said Hotel, hence he turned back his motorcycle. At that time, a Lorry bearing Registration No.TN33-AM-0901, owned by the first respondent and insured with the second respondent/Insurance Company, which was driven by its driver in a rash and negligent manner and dashed against the deceased. In the accident, the deceased sustained multiple injuries on his right hip, leg and chest and he was admitted in a Government Hospital, Krishnagiri, where he died on the same day.

(3.) It is their further case that the deceased was working as a Supervisor (Chasis Assembly Sec. ) at Ashok Leyland Company Limited, Hosur and was earning Rs.30,000.00 per month. In view of the accident, they lost the sole breadwinner, hence they are entitled for a compensation of Rs.50,00,000.00.