LAWS(MAD)-2017-12-244

L RAJARAM Vs. N RAJESEKARAN

Decided On December 18, 2017
L Rajaram Appellant
V/S
N Rajesekaran Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant , against judgment and decree dated 20.03.2007 made in M.C.O.P.No.191 of 2002, on the file of the Motor Accident Claims Tribunal cum Subordinate Judge, Srivilliputtur.

(2.) For the sake of convenience, the parties are referred to according to their litigative status before the Tribunal.

(3.) This is a case of vehicle damage occurred on 16.06.1999, while the van bearing Registration No. TN-67-X-2005 was returning back to Srivilliputtur from Courtlam. The said vehicle was driven by it's driver Ramasamy. When the said van proceeding on Tenkasi to Rajapalayam Maid Road, south of Kadayanallur it's driver drove the vehicle in a very slow speed, at that time the driver of the first respondent's vehicle came on the opposite direction drove his vehicle in a high speed and dashed against the petitioner's vehicle and due to it the petitioner's vehicle sustained heavy damages.