IRFAN Vs. K.S. KUMARAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed by the claimant, who was a minor by then, aggrieved by the Order dtd. 24/3/2017 passed in MCOP NO.77 of 2013 on the file of the IV Small Causes Court, Chennai.

(2.) According to the appellant/claimant, on 25/9/2010 at about 15.50 hours, when he was riding a Motor Cycle bearing Reg No.TN 10 L 5513 at Dr Natesan Road, near 24 Hours Hospital, Chennai, an Auto Rickshaw bearing Reg No.TN 06 C 0429 was driven by its driver in a rash and negligent manner and hit the two wheeler driven by him. In the impact, the appellant sustained the following grievous injuries:

(3.) The claimant was admitted as in-patient in Government General Hospital, Chennai on 25/9/2010 and discharged on 29/9/2010. Admittedly,the appellant was a minor at the time of accident. For the injuries sustained by him, he has filed the claim petition claiming a sum of Rs.7.00 lakhs as compensation against the driver of the Auto Rickshaw and its Insurer.