PONNUSAMY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This appeal has been filed by the unsuccessful claimant as his claim for compensation for Rs.1,00,000/- (Rupees One Lakh only) was rejected by the Motor accidents Claims Tribunal - Principal District Judge, Trichirappalli, vide judgment and decree dated 29.10.1998, in M. C. O. P. No.904 of 1994, on the ground that the accident was not proved by the claimant.

(2.) Heard both sides.

(3.) The gist and kernel of the case of the appellant is to the effect that he went to Sivakami Cinema Theatre to witness a film for the first show i. e, between 06.00 p. m, and 09.00 p. m. After witnessing the film for about half an hour, he came out of the auditorium and was lying abetting the office room in the premises of the cinema theatre. At that time, the Sales Tax Jeep bearing registration No. TTG-4078 (G) carrying the officials concerned which came there earlier in connection with ticket checking while going out, ran over the appellant. The F. I. R was registered in Cr. No.723 of 1992 under Sections 279 and 337 I. P. C in connection with the accident.