E.GOPINATH Vs. CHIEF WORKSHOP MANAGER

JUDGEMENT

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

(2.) The appellant is claimant in M.C.O.P.No.1090 of 2009 on the file of Motor Accident Claims Tribunal, XVIII Additional Court, Chennai. He filed the said claim petition claiming a sum of Rs.6,00,000/- as compensation for the injuries sustained by him in the accident that took place on 21.02.2009.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the car belonging to the respondent and directed the respondent to pay a sum of Rs.1,17,000/- as compensation to the appellant.