SUNDARI Vs. KANNIAMMAN PTC ULAIKKUM MAGALIR SANGAM

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) The appellant-claimant filed M.C.O.P. No.136 of 2007, on the file of the Sub Court, (Motor Accident Claims Tribunal), Madurantagam, claiming a sum of Rs.1,50,000/- as compensation for the injuries sustained by her in the accident that took place on 10.11.2006.

(3.) According to the appellant, on the date of accident, she traveled along with other fishermen in the Minidor Van bearing Registration No.TN- 32-V-9960 belonging to the 1 st respondent from Pondy to Kadapakkam on ECR Road. While nearing Anichankuppam, the driver of the Minidor Van drove the same in a rash and negligent manner and capsized the vehicle and caused the accident. In the accident, the appellant and others sustained grievous injuries. The accident occurred only due to rash and negligent driving by the driver of the Minidor Van belonging to the 1 st respondent. Hence, the appellant filed claim petition, claiming compensation against the respondents as owner and insurer of the offending vehicle.