AZHAGUVEL Vs. P RAJENDRAN AND ORS

JUDGEMENT

(1.) The appellant / claimant has preferred the present appeal against the judgment and decree dated 30.04.2009, made in M.C.O.P.No.295 of 2007, on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate Court, Perambalur.

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

(3.) It was submitted that on 01.02.2007, at about 21.30 hours, when the claimant along with his friend were standing at Madhanagopalapuram, opposite to Vijay Saloon, Perambalur Old Bus Stand, the first respondent's auto bearing registration No.TN46 B4393, coming in the same direction and driven in a rash and negligent manner, dashed against the claimant and caused the accident. The claimant sustained multiple and grievous injuries all over his body, left hand fracture, left eye, ear, lips injured. He was admitted at Perambalur Government Hospital, wherein he received treatment as an inpatient. At the time of accident, the claimant was working as a salesman in Tasmac Wine Shop and earning Rs.3,000/- per month. Due to the disability sustained by him in the accident, he is unable to do his normal work. Hence, the claimant had filed the claim petition against the respondents, who are the owner and insurer of the auto bearing registration No.TN46 B4393.