PALAVESAM Vs. TAMILSELVAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/claimant against the award of the Motor Accident Claims Tribunal (Special Subordinate Court), Tirunelveli made in M.C.O.P.No. 313 of 2016, dated 26.07.2019.

(2.) It is a case of injury sustained by the injured/claimant in an accident, which took place on 24.12.2015 at 4.20 p.m., near Sengulam branch road.

(3.) It is the case of the claimant before the Tribunal that when he was riding a motorcycle bearing registration No.TN 72 AK 8588 from South to North on the Tirunelveli-Nagercoil National Highway, after showing hand signal and the indicator, turned the vehicle towards left. At that time, the first respondent car bearing registration No.TN 49 BY 1018, insured with the second respondent came behind of the motorcycle in a rash and negligent manner and hit against the motorcycle from behind and caused the accident. In the said accident, the injured sustained grievous injuries.