REGENT COMPUTRONICS PVT. LTD.

THANGAMANI Appellant

V/S

KANDASAMY Respondents

Referred Judgements :-

BLOOR V. LIVERPOOL DARRICKING AND CO. LTD [REFERRED TO]
PIGNEY V. POINTERA TRANSPORT SERVICE LTD [REFERRED TO]
JOTHI AND ANOTHER VS. VIRUTHASARANI AND OTHERS [REFERRED TO]
SMITH V. LEECH BRAIN AND CO. LTD [REFERRED TO]
VATSALA AND OTHERS V. MEENAKSHI [REFERRED TO]
WIELAND V. CYRIL LORD CARPETS LTD [REFERRED TO]
SARLA VERMA AND OTHERS VS. DELHI TRANSPORT CORPORATION AND ANOTHER [REFERRED TO]
KHAIRULLAH VS. ANITA [REFERRED TO]
ABDUL RAHIM VS. SUNDARESAN [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
GOVIND SINGH VS. A.S. KAILASAM [REFERRED TO]
NATIONAL INSURANCE CO. LTD VS. ANTHONY ALIAS RAKESH [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD. VS. R. VIJAYA KUMAR [REFERRED TO]

JUDGEMENT

(1.) The 2nd and 7th claimants in M.C.O.P.No.169 of 2011, which was on the file of the IV-Additional District Court / Motor Accident Claims Tribunal, Erode at Bhavani are the appellants herein.

(2.) It must be stated that M.C.O.P.No.169 of 2011 had been filed by one Chandrasekar as claimant seeking compensation for the injuries suffered in a motor accident which occurred on 2/4/2011.

(3.) On 2/4/2011, at around 12.30 p.m., when Chandrasekar was driving his Yamaha motor cycle bearing registration number TN-33-AR-2085 from Bhavani to Mettur Road, Bhavani Town, VNC corner near Indian Footwear Shop, a tempo Van bearing registration number TN-07-AS-0514 said to have been driven in a rash and negligent manner and coming in the opposite direction had dashed against his motor cycle. Due to the accident, he suffered grevious injuries all over the body. The injuries, which he suffered were as follows:-

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THANGAMANI Vs. KANDASAMY

Referred Judgements :-

JUDGEMENT

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