SALEEM Vs. S. MURALI AND OTHERS

JUDGEMENT

(1.) Appellant sustained injuries in a road accident. He approached the motor accidents claims tribunal for compensation. His claim was allowed, but partly only. Therefore he is in appeal.

(2.) The case of the appellant is briefly stated as follows : He is a fish vendor. The accident was on 29.1.2008. The appellant was riding on his motor cycle. A lorry which bore registration No. TN 28AB 6816 came in the opposite direction. It was driven in a rash and negligent manner. The driver was the 2nd respondent. The lorry was owned by the 1st respondent. It was insured with the 3rd respondent. The appellant sustained serious injuries. He is entitled to compensation to the tune of Rs. 3,93,000/-.

(3.) Respondents 1 and 2 did not contest the claim of the appellant. The 3rd respondent admitted the policy of insurance. The rashness and negligence attributed to the 2nd respondent was denied by the 3rd respondent. According to the underwriter, the accident occurred solely because of the negligence of the appellant. It was also contended that the lorry driver did not have a valid driving licence. There were other usual contentions such as denying age, income, occupation et cetera of the appellant.