MURUGAN Vs. D ANURADHA

JUDGEMENT

(1.) The appeal has been preferred by the claimant, against the award of Rs.1,49,400/- as compensation for the injuries sustained by the appellant in the accident, which occurred on 08.02.2011.

(2.) Heard Mr. F.Terry Chella Raja the learned counsel appearing for the appellant and Mr.S.Arun Kumar the learned counsel appearing for the second respondent.

(3.) On 08.02.2011 at about 20:00 hrs while the appellant herein was standing near Kadapakkam bus stand at ECR road, at that time a TATA ACE bearing Registration No.TN-19-C-2677 coming from Pondicherry to Chennai direction which was driven by its driver with a very dangerous speed in a rash and negligent manner dashed against the appellant, thereby the appellant had sustained grievous injuries. According to the appellant, the accident had occurred only due to the rash and negligent driving of the driver of the TATA ACE bearing Registration No.TN-19-C-2677. The Tribunal confirmed that the accident occurred due to the negligence on the part of the driver of TATA ACE bearing Registration No.TN-19-C-2677. The first respondent is the owner and he was set exparte before the claims Tribunal and the second respondent is insurance company.