M NAGIP Vs. K MANIMEGALAI

JUDGEMENT

(1.) THE claimant is the appellant. His challenge is to the award of the Motor accident Claims Tribunal, Chennai dated 12th April, 2000 passed in M. C. O. P. No. 2134 of 1998.

(2.) ACCORDING to the appellant, on 12th march, 1998 at 13. 30 hours while he was travelling in a van bearing Registration no. TCV-8157 in Sardar Patel Road from west to east, the lorry belonging to the first respondent bearing Registration No. TMA-2589, which was coming in the opposite direction, driven in a rash and negligent manner, dashed against the van in which the appellant was travelling, by which he sustained multiple injuries. The appellant claimed a sum Rs. 1,00,000/- on different heads. The claim was resisted by the second respondent alone inasmuch as the first respondent remained ex-parte before the tribunal.

(3.) ACCORDING to the second respondent, the accident occurred due to the negligent driving by the drivers of both the vehicles and that the compensation claimed was on the higher side.