MOHAMMED SADIQ Vs. K CHANDRAN

JUDGEMENT

(1.) THE Civil Miscellaneous Appeal is filed against the judgment and decree made in MCOP No. 750/95 dated 20. 04. 1999 on the file of the Motor Accidents Claims Tribunal (Principal District Judge), Erode.

(2.) BACKGROUND facts in a nutshell are as follows:-The claimant was injured in a road traffic accident on 28. 12. 1994 at about 10. 00 a. m. The claimant was riding his bicycle on the left side of the Gandhiji Road, Erode. At that time, a van bearing Registration No. TDO 5515 belonging to the second respondent herein, came from south and dashed against the claimant. Due to the accident, the claimant sustained grievous injuries all over the body. They are:-

(3.) LEARNED counsel appearing for the appellant / claimant submitted that the Tribunal is wrong in holding that the claimant was not at all involved in the accident. It is also submitted that the Tribunal ought to have considered the evidence on record and ought to have held that the claimant is entitled for the compensation. Therefore, it is submitted that the order passed by the Tribunal is not in accordance with law and the same should be set aside.