R.MAHABOOB ALI Vs. S.GNANESWARAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the award dated 15.12.2015, passed in M.C.O.P.No.5714 of 2012, by the Motor Accidents Claims Tribunal/III Small Causes Court, Chennai.

(2.) The appellant herein, as petitioner, has filed M.C.O.P.No.5714 of 2012, on the file of the Motor Accidents Claims Tribunal, wherein, the present respondents have been shown as respondents.

(3.) It is averred in the petition that on 17.11.2012, at about 12.00 Noon, the petitioner has driven his motorcycle bearing Registration No.TN-04-Q-3786 from South to North direction in Valluvarkottam High Road. At that time, the car bearing Registration No.TN-01-AB-6539, belongs to the first respondent, has been driven in a rash and negligent manner and dashed against the appellant/petitioner and due to that, the appellant/petitioner has sustained various injuries, including fractures. The vehicle which caused the accident has been insured with the second respondent. Under the said circumstances, the present petition has been filed for getting the relief sought therein.