DISTRICT SOCIAL WELFARE OFFICER Vs. R ARAVIND

JUDGEMENT

(1.) Aggrieved by the award of compensation by the Motor Accidents Claims Tribunal (IV Small Causes Court), Chennai in the judgment dated 13.12.2006 made in M.C.O.P.No.2108 of 2009 for the injuries sustained by the Respondent, the Appellant has preferred this appeal.

(2.) The brief facts of the case are as follows:-

(3.) Resisting the claim made by the Respondent, the Appellant filed counter denying the rash and negligent driving of the vehicle by its driver and contended that the driver of the Respondent had driven the jeep TN 01 G 1113 from east to west in a moderate speed and he has turned the jeep on the right side after switching on the right side indicator and also giving hand signal. The rider of the motor cycle TN-05-C-3765 came from west to east in a rash and negligent manner and dashed against the jeep and the driver of the motor cycle is alone responsible for the accident. At the time of accident, the Respondent and the rider of the motor cycle were in a drunken state. The Respondent has to prove the age, injuries, medical expenses incurred, disability and that he is student in Dr.Krishnaswamy Matriculation School, Anna Nagar, Madras. The claim of the Respondent is excessive and exaggerated one.