A. JAHIR HUSSAI Vs. V. RAMKUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimant questioning the award passed by the Motor Accidents Claims Tribunal/III Additional Subordinate Court, Trichy in M.C.O.P.No.1119 of 2006.

(2.) The appellant is the claimant in the original petition and he sought compensation of Rs.2.00 lakhs for the injuries sustained by him in the accident which had taken place on 4/12/2005. It is alleged that the appellant was a passenger in the bus bearing Registration No.TN 45 P 9155 which is owned by the first respondent and insured with the second respondent. The bus was stopped in the bus-stop to enable the passengers to get in and get down. While the claimant was getting down from the bus, the driver moved it in a rash and negligent manner, resulting the claimant fell down from the vehicle and sustained multiple injuries. He was immediately admitted in the Government Hospital at Trichy where he was treated as inpatient.

(3.) The second respondent had filed a counter disputing the averments and allegations made in the claim petition. It is also contended that the driver of the offending bus was not having valid driving licence and hence no liability can be fastened on the Insurance Company.