PERIYAKALIAPPAN Vs. SARAVANAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed to set aside the Order, dtd. 10/10/2017 in M.C.O.P.Nos.322 & 301 of 2012, passed by the learned Motor Accident Claims Tribunal, Sub Court, Vedasandur.

(2.) It is a case of accident. On 16/3/2010, the claimant/Saravanan was riding Yamaga two wheeler bearing Regn. No.TN-57-L-6577 along with other claimant, namely; Subiramani as a pillion rider, from south to north, Vedasandur to Karur N.H.7 road, an opposite direction a two wheeler belonging to the appellant herein/1st respondent bearing Regn. No.TN-57- K-8562 drove with rash and negligent manner and dashed against the claimants' vehicle. Due to the said accident, the claimants have sustained injuries.

(3.) The claimants have filed claim petitions in M.C.O.P.Nos.322 and 301 of 2012, on the file of the learned Motor Accident Claims Tribunal, Sub Court, Vedasandur, seeking compensation.