J PARVATHY Vs. ABDUL RAHIM AND ORS

JUDGEMENT

(1.) The appellant / claimant has preferred the present appeal against the judgment and decree dated 01.02.2007, made in M.C.O.P.No.38 of 2002, on the file of the Motor Accident Claims Tribunal, Sub-Court, Vellore.

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

(3.) It was submitted that on 20.06.2001, at about 06.30 a.m., when the claimant and others were taking water from a tap at Asanampet Road, opposite to Jayalakshmi House at Reddy Thoppu, Ambur, the first respondent's lorry bearing registration No.MED 4464, driven in a rash and negligent manner, dashed against the claimant and others and caused the accident. As a result, the claimant sustained injuries and was admitted at Ambur Government Hospital and later on at Vellore Government Hospital, wherein she took treatment for seven days. Prior to the accident, the claimant was working as a vegetable vendor and earning Rs.4,000/- per month. Due to the disability sustained by her in the accident, she is not able to do her work as before. Hence, the claimant had filed the claim petition against the respondents, who are the owner and insurer of the lorry bearing registration No.MED 4464.