SANMUGAM Vs. VARADHARAJAN PIRADEEP KUMAR

JUDGEMENT

(1.) The appellant has filed this appeal against the award passed in MCOP.No.928 of 2023 on the file of the Motor Accidents Claims Tribunal (In the II Special Judge Court of Small Causes, Chennai), dtd. 24/6/2024.

(2.) The brief facts of the case of the appellant/claimant are as follows: On 21/1/2023 at about 1.30 p.m. While the petitioner was walking as a pedestrian in front of a Tasmac shop at Kodambakkam, Arcot Road, from north to South, the first respondent, who was riding a motorcycle bearing Registration No.TN-04-AL-8106, came at a dangerous speed in a rash and negligent manner, endangering public safety, and sashed against the petitioner. The accident occurred solely due to the rash and negligent riding of the said motorcycle. The first respondent, being the owner of the motorcycle, and the second respondent, being the insurer of the said vehicle.

(3.) Upon considering the oral and documentary evidence, the Tribunal partly allowed the claim petition and awarded a sum of Rs.2,18,230.00 as compensation, directing the 2nd respondent to pay the said amount to the appellant along with interest at the rate of 7.5% per annum from the date of petition till the date of realisation.