KASI VISWANATHAN Vs. CHITHANATHAN

JUDGEMENT

(1.) Heard learned counsel appearing on either side.

(2.) This Civil Miscellaneous Appeal has been filed against the order passed in M.A.C.T.O.P.No.383 of 2003 dated 19.12.2006, on the file of the Motor Accident Claim Tribunal cum IV Additional Sub Judge, Madurai.

(3.) The case of the appellant is that on 06.11.2002 at about 07.45 a.m, when he was riding his bicycle along Virudhunagar " Madurai road, the driver of Kennetic Honda bearing Registration No.TN-58-E-2919 drove the vehicle in a rash and negligent manner and dashed against the cycle and caused injuries to the appellant. The appellant filed a claim petition seeking compensation of Rs.3,00,000/- (Rupees Three Lakhs only) but the claim petition was dismissed by the Tribunal. Against which, the appellant preferred this appeal.