K. SELVARASU Vs. P. SENTHILKUMAR

JUDGEMENT

(1.) C.M.A.(MD)No.69 of 2019 has been filed against the award made in M.C.O.P.No.1 of 2017, dtd. 25/9/2018, on the file of the Motor Accidents Claims Tribunal - Subordinate Judge, Kulithalai. The appellant herein is the claimant and the respondents herein are the respondents in the original M.C.O.P. Petition.

(2.) C.M.A.(MD)No.70 of 2019 has been filed against the award made in M.C.O.P.No.2 of 2017, dtd. 25/9/2018, on the file of the Motor Accidents Claims Tribunal - Subordinate Judge, Kulithalai. The appellant herein is the claimant and the respondents herein are the respondents in the original M.C.O.P. Petition.

(3.) A brief substance of the petition, in M.C.O.P.No.1 of 2017, is as follows:- On 29/10/2016, at about 7.00 pm., when the petitioner was riding a two wheeler, bearing Registration No.37-B-8834, along with his father - Karuppan as a pillion rider, along the Vaiyampatti - Tharagampatti main Road, keeping the left side of the road, an unregistered motorcycle bearing Engine No. JF- 33AAG4F13005, Chasis No.MBLIF33AAG413113 came in a rash and negligent manner from the opposite direction dashed against the petitioner's two wheeler. The petitioner sustained injuries, he was admitted in Mayilampatti Government Hospital, then he was sent to Karur Government Hospital and he took treatment as inpatient for a period of 20 days. The petitioner was working as a lorry driver and was earning Rs.25,000.00 per month. The petitioner claimed a sum of Rs.10,00,000.00 as compensation.