P. K. R. SINGARAVELU Vs. MASILAMANI

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed by the Motor Accidents Claims Tribunal, Additional Subordinate Court, Tenkasi in M.C.O.P.No.333 of 2003, dated 22.08.2008.

(2.) The first respondent herein was the claimant in the above M.C.O.P.No.333 of 2003. It is his case that on 02.12.2001 he was returning after attending his relatives family function and when he was proceeding on the extreme left of the Thar road, a TVS Champ bearing Registration No.TN-72-X-0283 owned by the appellant came in a high speed and hit against him, in which, he sustained injuries and immediately, he was rushed to Government Hospital, Kadayanallur. It is his further case that for about 7 days he took treatment as Inpatient and thereby, his life was saved. Alleging that the accident had taken place due to the rash and negligent driving of the driver of the TVS Champ, the claimant laid a petition, claiming compensation of Rs.81,000/-.

(3.) The appellant in whose name the vehicle was registered appeared before the Tribunal and stated that even on 16.07.1998 itself he sold the vehicle to the third respondent Kannan, who in-turn sold the vehicle to the fourth respondent Laxmanan. The Tribunal rejected the case of the appellant and following the principle laid down in 2001 ACJ (5) 2059, held that the appellant is liable to pay the total award amount of Rs.18,000/- along with interest at the rate of 7.5% p.a.