GOPAL Vs. M PANDIARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Award passed by Motor Accidents Claims Tribunal / Special Sub Court, Dindigul, made in MCOP.No.526 of 2012, dated 26.11.2013.

(2.) The appellant is the claimant in MCOP.No. 526 of 2012, on the file of the Motor Accidents Claims Tribunal / Special Sub Court, Dindigul. He filed the said claim petition claiming a sum of Rs. 6,00,000/- as compensation for the injuries sustained by him in the accident that occurred on 206.2007.

(3.) According to the appellant, he travelled in the Mini Door Auto bearing Regn. No.TN 57 V 9861 as a loadman. The accident occurred due to rash and negligent driving by first respondent, who is the driver "cum" owner of the Mini Door Auto. The said Auto was insured with the second respondent. Due to the accident, the appellant sustained multiple injuries and after first aid, he was admitted in the Government Rajaji Headquarters Hospital, Madurai, as in-patient and was taking treatment for 11 days. Due to the injuries, his left hand from elbow was amputated and he was unable to work. He claimed a sum of Rs. 6,00,000/- as compensation. The first respondent is the owner-cum-driver of the Mini Door Auto and the second respondent is the insurer and hence, he claimed compensation against the respondents.