GNANADOSS Vs. P MARTIN SAHAYARAJ

JUDGEMENT

(1.) The appellant is the petitioner in M.C.O.P.No.1359 of 2006 on the file of the Motor Accidents Claims Tribunal, III Additional Sub Court, Trichy and he claimed a sum of Rs. 5 lakhs as compensation for the injuries sustained by him due to the accident that took place on 18.12.2005, at 0.30 hours.

(2.) According to the appellant, the driver of the Tata Sumo, in which, the appellant and others were travelling, drove in a rash and negligent manner and dashed against the tree and caused the accident. According to the appellant, he suffered grievous injuries as well as simple injuries all over the body and he was admitted in the hospital on 18.12005 and discharged on 19.12005. He was taking treatment as an out-patient for three months, once in a week. Before the accident, he was working as a Driver in Vasuda Industries in Thuvakudi and earning Rs. 5000/- per month. After the accident, he could not do any work as he has done before the accident.

(3.) The first respondent remained ex-parte before the Tribunal.