SELVAM@SELVAKUMAR Vs. SENTHIL SELVAM AND ANOTHER

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the award and decree dated 07.02.2017 made in M.C.O.P. No. 917 of 2013 on the file of the Motor Accidents Claims Tribunal/Special Sub Judge, Thanjavur.

(2.) It is a case of injury sustained by the appellant/claimant, in an accident, which took place on 07.07.2013. The case of the injured/claimant before the Tribunal is that on the date of accident, when he was riding his two wheeler from west of Nadukaveri Union Bank to the east, the insured TATA ACE vehicle bearing Reg.No. TN.49 R 3457 came from opposite direction, in a rash and negligent manner and dashed against the two-wheeler bearing Reg.No. TN. 49 AF 2679 and as a result, the injured/claimant sustained a fracture in the right leg and on the right shoulder. It is stated that both of them are severe in nature. The injured was a driver and earning a sum of Rs. 15,000/- per month.

(3.) Pursuant to the accident, the injured/claimant filed an application in M.C.O.P. No. 917 of 2013, on the file of the Motor Accidents Claims Tribunal/Special Sub Judge, Thanjavur, seeking compensation.