T SURESH KUMAR Vs. D EMILRAJ AND ORS

JUDGEMENT

(1.) The appellant / claimant has preferred the present appeal against the judgment and decree dated 01.11.2006, made in M.C.O.P.No.621 of 2002, on the file of the Motor Accident Claims Tribunal, Principal Sub Court, Chengelpet.

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

(3.) It was submitted that on 22.09.2001, at about 09.15 p.m., when the claimant was proceeding on a motorcycle bearing registration No.TN22 B6571, on G.S.T.Road and when he was near Airway Hotel, the first respondent's motorcycle bearing registration No.TN22 R0425, proceeding in the same direction and driven at a high speed and in a rash and negligent manner, dashed against the motorcycle bearing registration TN22 B6571. Due to the impact, the claimant fell down and sustained grievous injuries. He was admitted at Lakshmi Nursing Home, Pallavaram and then referred to Devaki Hospital, Chennai-4, for further treatment. Hence, the claimant had filed the claim petition against the respondents, who are the owner and insurer of the motorcycle bearing registration No.TN22 R0425.