IYYANAR Vs. THIRUMENI AND ORS.

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed challenging the order of dismissal dtd. 28/3/2013 made in M.C.O.P.No.201 of 2008 on the file of Motor Accident Claims Tribunal, II Additional Sub Court, Villupuram.

(2.) The appellant is claimant in M.C.O.P.No.201 of 2008 on the file of Motor Accident Claims Tribunal, II Additional Sub Court, Villupuram. He filed the said claim petition claiming a sum of Rs.5,00,000.00 as compensation for the injuries sustained by him in the accident that took place on 12/2/2007.

(3.) According to the appellant, on the date of accident i.e., on 12/2/2007 at about 7.00 hours, while he was riding in his Bajaj motorcycle bearing Registration No.PY-01-Z-3972 insured with the 4th respondent/Insurance Company on the extreme left side of Pondicherry to Madukkarai Road, near Pakkam X Road, a Splendor motorcycle bearing Registration No.PY-01-AE- 4573 belonging to the 1st respondent insured with the 2nd respondent/Insurance Company, which was coming in the opposite direction, rode by its rider in a rash and negligent manner, dashed against the appellant's motorcycle and caused the accident. Due to the accident, the appellant sustained grievous injuries all over the body and hence, he filed the above said claim petition claiming compensation against the respondents.