A.PRABHU Vs. K.BALAMURUGAN

JUDGEMENT

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

(2.) The appellant-claimant filed M.C.O.P. No.2780 of 2010, on the file of the VI Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.6,52,000/- as compensation for the injuries sustained by him in the accident that took place on 07.07.2010.

(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 Van belonging to the 1st respondent and directed the 2nd respondent who is the insurer of the offending vehicle to pay a sum of Rs.2,51,327/- as compensation to the appellant.