L. VINOTH Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the award dated 13.09.2010 passed in M.C.O.P.No.743 of 2008, on the file of the Motor Accident Claims Tribunal - Additional District and Sessions Judge /F.T.C. No.I, Madurai.

(2.) The appellant herein is the petitioner and the respondent herein is the respondent in the Original M.C.O.P Petition.

(3.) Brief substance of the petition in M.C.O.P.No.743 of 2008 is as follows:- On 06.10.2007, at about 10.30 a.m., when the petitioner and his friends were travelling in a bus bearing Registration No.TN-33-N-0486, the petitioner was about to get down from the bus, the driver of the bus in a negligent manner moved the bus, thereby, the rear side wheel of the bus ran along the left thigh of the petitioner. The petitioner sustained injuries. Immediately, he was admitted in Madurai Rajaji Government Hospital, then, he was admitted in Vadamalayan Hospital and he undergone surgery and claim a sum of Rs.2,50,000/- as compensation.