MANOHARAN Vs. D KANNAN

JUDGEMENT

(1.) THE claimant in M.A.C.T.O.P.No.30/1992 on the file of the Motor Accidents Claims Tribunal (Addl. Sub-Judge). Chengalpattu, being aggrieved by the dismissal of the petition by the order dated 10.9.1998, has filed the above appeal.

(2.) THE facts necessary for the disposal of the appeal are as follows: On 11.1.1991, the appellant/claimant was driving the vehicle bearing Registration No.T.M.C.1116 belonging to the first respondent. THE lorry bearing Registration No.A.E.E.5679 belonging to the third respondent was driven rashly and negligently by its driver and dashed against the vehicle driven by the appellant and thereby the appellant sustained injuries. THE lorry belonging to the first respondent and driven by the appellant had been insured with the second respondent and the third respondent lorry has been insured with the fourth respondent.

(3.) HEARD Mr. R. Muralidharan for appellant, Mr. D. Bhaskaran for second respondent and Mr. M. Krishnamoorthy for the fourth respondent.