MINOR SARANYA Vs. ARUN KUMAR

JUDGEMENT

(1.) This appeal has been preferred against the Judgment and Decree passed in M.C.O.P.No.100 of 2001 dated 30.12.2005 before the Motor Accident Claims Tribunal, Vellore.

(2.) The brief facts of the claim application is that on 03.09.2000, the injured claimant was proceeding on the left side of the road, at that time, a Van bearing Regn.No.TN-23-E-1364 came in a rash and negligent manner and hit against the injured and caused severe injuries. The injured was taken to the C.M.C. Hospital, Vellore and then taken for treatment at Chennai and inspite of the treatment given, the health condition of the injured is not restored. The contention of the appellant is that the accident had occurred due to the rash and negligent driving of the driver of the van. The claimant filed the claim petition, claiming a sum of Rs. 5,00,000/- as compensation.

(3.) Based on the evidence and the documents filed by both the claimant and the respondents. The Tribunal has given the finding that the accident did not occurred by motor vehicle. By assessing and verifying the documents and evidence before it and gave the finding that the injured claimant is not entitled for any relief and the petitioner filed for compensation was dismissed.