V SRINIVASAN Vs. THIRUMATHI MUTHAMMAL TRANSPORT

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred against the Judgment and Decree passed in M.C.O.P.No.1176 of 2009, dated 28.02.2011, by the Motor Accidents Claims Tribunal, III Additional Sub Court, Trichy.

(2.) The appellant herein, who is the claimant in M.C.O.P.No.1176 of 2009, on the file of the Motor Accidents Claims Tribunal, III Additional Sub Court, Trichy, claiming compensation of Rs.2,00,000/-, for the injuries sustained in Motor Accident, which occurred on 14.01.2009, under Sections 140 & 166 of Motor Vehicles Act, while he was travelling in the bus, bearing Registration No.TN-49-AF-9399, as a passenger.

(3.) The claimant contended that he sustained injuries due to rash and negligent driving of the bus, driven by its driver. 1st respondent is the owner of the bus. The 2nd respondent is the insurer of the said bus. The 1st respondent was set ex-parte before the Tribunal as well as in this appeal. The 2nd respondent alone contested the claim petition before the Tribunal as well as in this appeal.