PANDIAN Vs. SRINIVAS KESINENI

JUDGEMENT

(1.) The claimant before the Motor Accident Claims Tribunal in M.A.C.T.O.P. No.3320 of 2016 on the file of the Small Causes Court, Chennai is the appellant in the present Civil Miscellaneous Appeal, aggrieved by the award passed by the Tribunal, for a sum of Rs.1,04,500.00 as against the claim of Rs.15,00,000.00 sought for in the claim petition. The 1st respondent is the owner of the bus involved in the accident and the 2nd respondent is the insurer of the 1st respondent.

(2.) The appellant/claimant, on 1/1/2016, in the late evening at about 07.30 p.m travelling as a pillion rider in a motorcycle, near Arunachalam Nagar, near Tindivanam to Vandavasi Road, met with an accident caused by the rash and negligent driving of the bus by the 1st respondent. The claimant suffered multiple grievous injuries and in respect of which he sought for compensation of Rs.15,00,000.00.

(3.) The 1st respondent did not choose to appear before the Tribunal. The 2nd respondent/insurer filed a counter denying the various claims made by the appellant/claimant and besides also stating that the claim was exaggerated and unrealistic.