M. THANGAPANDI Vs. T. KARTHICK KUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to enhance the award amount passed by the learned Motor Accident Claims Tribunal (Fast Track Court), Dindigul, in M.C.O.P.No.203 of 2005, dtd. 13/11/2007.

(2.) It is a case of accident. On 20/3/2005, morning at 3.30 a.m., the claimant was travelled in a Bajai Minidoor Van bearing Regn.No.TN 57 F 4640, to collect cucumber as field officer of Annai Agro farm. The driver of van drove the vehicle with rash and negligent manner and hence, the van was capsized. The claimant sustained grievous injuries and his left leg was amputated. In the said accident, the claimant sustained permanent disability.

(3.) The claimant has filed a petition in M.C.O.P.No.203 of 2005 on the file of the learned Motor Accident Claims Tribunal (Fast Track Court), Dindigul, seeking compensation.