KALEESWARI Vs. SENTHIL KUMAR

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the order made in M.C.O.P.No.204 of 2016 dtd. 4/3/2023 on the file of the Motor Accident Claims Tribunal / Principal Subordinate Court, Karur, in dismissing the claim petition.

(2.) The case of the appellant / claimant is that on 7/3/2016, at about 10.30 a.m., the first respondent, who is the husband of the appellant, was riding his Yamaha two-wheeler bearing Registration No. TN-47- AC-9502, with the appellant travelling as a pillion rider, to have darshan at the Anjaneyar Temple, Namakkal. While they were proceeding on the KarurVangalNamakkal Road, near Sakkarapalayam Village, a stray dog suddenly crossed the road, as a result of which the first respondent lost control of the vehicle and both of them fell on the road. According to the appellant, she sustained head injuries and was initially taken to Rajinikanth Private Hospital, Karur, for first-aid treatment and thereafter shifted to Kovai Medical Centre, Coimbatore, for further treatment.

(3.) It is the further case of the appellant that she underwent surgery and was treated as inpatient for a period of 30 days, that the appellant incurred medical expenses exceeding Rs.7.00 lakhs and that she sustained permanent disability on account of the injuries suffered in the accident.