M KUPPUSAMY Vs. T R VARADHARAJAN

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Fair and Decreetal Order dated 26.04.2005 made in MCOP.No.5306 of 1999 on the file of the Motor Accident Claims Tribunal/III Judge, Small Causes Court, Chennai.

(2.) For sake of convenience, the parties will be hereinafter be referred to in this judgment as arrayed before the Tribunal.

(3.) The petitioner/claimant is appellant herein. The first respondent is the owner and the second respondent is insurer of the offending vehicle. According to the petitioner, on 20.03.1998 at about 2.00 a.m., when the petitioner was sitting in front of the Commission Shop in Ettayapuram Road, the Lorry bearing Registration No.TCM 480 came at a high speed dashed against the petitioner resulting in grievous injuries to the legs of the petitioner. Consequently, the petitioner has come forward with this petition seeking compensation of Rs.1,50,000/-.