JOSEPH STALIN Vs. P.BALASUBRAMANIYAN

JUDGEMENT

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

(2.) The appellant-claimant filed M.C.O.P. No.430 of 2010, on the file of the Chief Judicial Magistrate, (Motor Accident Claims Tribunal) Perambalur, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the accident that took place on 17.03.2010.

(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 Vehicle belonging to the 1st respondent and directed the 2nd respondent as insurer of the offending vehicle to pay a sum of Rs.1,49,000/- as compensation to the appellant.