SHANMUGAM Vs. PRAKASAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the dismissal of order dated 26.02.2019, made in M.C.O.P. No.400 of 2014, on the file of the Sub Court, (Motor Accident Claims Tribunal), Tiruchengode.

(2.) The appellant filed M.C.O.P. No.400 of 2014, on the file of the Sub Court, (Motor Accident Claims Tribunal), Tiruchengode, claiming a sum of Rs.15,00,000/- as compensation for the injuries sustained by him in the accident that took place on 30.12.2013.

(3.) According to the appellant, on the date of accident i.e., on 30.12.2013 at about 7.30 p.m., while the appellant was riding in his Honda Activa two wheeler bearing Registration No.TN-34-P-6638 on Tiruchengode - Namakkal road, near Bombay sizing mill, opposite Azhagu Muthu mariamman koil, from South to North direction, crossing the road towards northern side and rode the vehicle towards East direction, a Honda Dream two wheeler bearing Registration No.TN-34- T-0204, which came from East to West direction, driven by the 1st respondent, owner-cum-rider, in a rash and negligent manner, dashed against the two wheeler driven by the appellant and caused the accident. Due to the accident, the appellant sustained grievous injuries all over the body. Therefore, the appellant filed the above said claim petition claiming compensation against the respondents.