DISTRICT COLLECTOR, DISTRICT COLLECTOR OFFICE Vs. HARIPRASADH @ HARIKRISHNAN

JUDGEMENT

(1.) Challenge made in this appeal is to the award, dated 08.12.2015 made in MCOP No.262 of 2013 on the file of Motor Accident Claims Tribunal (Special District Court), Thanjavur.

(2.) The brief facts of the case are that on 09.01.2013 at about 12.30 pm, the claimant was proceeding to his house along with his friends Rajesh and Rajendran by bicycle separately. While they were riding in Nagapattinam Road near Kadampadi A.D.J Polytechnic Hospital, the Department vehicle TN-51-G-0335 coming from south to north direction in a rash and negligent manner and hit against the bicycle driven by the claimant. Due to it, the claimant sustained injuries. The claimant, sought compensation of Rs.10,00,000/- on the ground that the driver of the offending vehicle was responsible for the accident.

(3.) The Tribunal, upon consideration of oral and documentary evidence, came to the conclusion that the driver of the offending vehicle was responsible for the accident and awarded compensation of Rs.1,97,000/- with interest @ 9% p.a. Aggrieved by the award of the tribunal. Challenging the same, the appellants are before this court.