SAVITHIRI Vs. R ARUNKUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to set aside the fair and decreetal order dated 10.04.2017 made in M.C.O.P.No.902 of 2014, on the file of the Motor Accidents Claims Tribunal, Special Sub Court, Thanjavur.

(2.) The appellant is the second respondent. The Claim Petition is filed by the first respondent herein. According to the first respondent, on 16.03.2014 at 115p.m, in Trichy Road at Thanjavur, while he was travelling in a Three Wheeler, the appellant drove the Indica Car, bearing Registration No.TN-07-AW-9102, in a rash and negligent manner and dashed against the Three Wheeler, in which, the first respondent sustained injuries and filed the Claim Petition, claiming compensation for the injuries.

(3.) According to the first respondent, the appellant was the driver of the Car. The second respondent is the owner of the Car and both are liable to pay compensation.