SHERFUDEEN Vs. M A HAJEES

JUDGEMENT

(1.) THE claimant in M. C. O. P. No. 103 of 1995 on the file of the Motor Accident Claims tribunal (Additional Sub-Judge and Chief judicial Magistrate), Chengalpattu is the appellant herein.

(2.) THE appellant herein filed m. C. O. P. No. 103 of 1995 before the Motor accident Claims Tribunal seeking a sum of rs. 1,00,000/- (Rupees one lakh only) as compensation lor the injuries sustained by him in a motor accident that took place at 8. 00 a. m. on 27th May, 1995 involving the claimant's motor cycle and an Ambassador car belonging to the first respondent herein, which was insured with the second respondent herein.

(3.) THE case of claimant before the Tribunal was that on 27lh May, 1995 at about 8 a. m. , when the claimant was riding his motor cycle from Athur to Chcngalpattu town along with one Ibrahim in proper direction by following all the rules of road and when he was proceeding at bye-pass road, chengalpattu, the first respondenl's carcame from Madras towards Dindivanam in high speed driven rashly and negligently and hit the claimant's motor cycle and due to that the claimant sustained multiple grievous injuries and the pillion rider also sustained injuries.