MINOR KARTHICK RAJA Vs. CATHERINE THILAGAVATHY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the minor claimant as against the award passed in M.C.O.P.No. 261 of 2007 on the file of the Motor Accident Claims Tribunal (Chief Judicial Magistrate Court), Tirunelveli.

(2.) It is a case of injury caused due to the accident that took place on 12/7/2006 at about 6.30 p.m at Kalakkadu Cheranmahadevi Road, the driver of the lorry bearing Registration No. TN-57-H.7583 drove the lorry in a rash and negligent manner and dashed against the minor claimant, who was walking on the said road. Due to the accident, the claimant sustained grievous injuries. The said accident happened only due to the rash and negligent driving of the lorry, which is insured with the second respondent/Insurance Company.

(3.) The claimant filed a Claim Petition in M.C.O.P.No. 261 of 2007 on the file of the Motor Accident Claims Tribunal (Chief Judicial Magistrate Court), Tirunelveli, seeking compensation.