S KALISWARAN Vs. P K KRISHNA SEKARAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the Judgment and Decree made in M.C.O.P.No.303 of 2001, on the file of the Motor Accidents Claims Tribunal, (Sub Court), Palani, dated 22.06.2005.

(2.) The appellant herein is the claimant filed M.C.O.P.No.303 of 2001, on the file of the Motor Accidents Claims Tribunal, (Sub Court), Palani, against the respondent claiming compensation of Rs.3,00,000/- under Sections 140, 141, 142, 163A, 163B, 166 and 192A of the Motor Vehicles Act, for the injuries sustained in the motor accident held on 19.04.2001, due to rash and negligent driving of Fiat Car, bearing Registration No.TNA-9005, owned by the 1st respondent, insured with the 2nd respondent, by its driver. While the claimant was travelling in the TVS Suzuki Two wheeler, bearing Registration No.TN-57-B-0054, as pillion rider by its worker viz., Jayalenin, dashed against the two wheeler and caused severe injuries sustained by the clamant due to the impact of the accident.

(3.) The owner of the Fiar Car / 1st respondent was set ex-parte before the Tribunal. The 2nd respondent alone contested the claim by filing written objections.