S VINOTH Vs. A DINAKARAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed against the judgment and decree dated 02.12.2016 made in M.C.O.P.No.1072 of 2012 on the file of the Motor Accidents Claims Tribunal/II Judge, Court of Small Causes, Chennai.

(2.) For convenience sake, the parties are referred to hereunder according to their litigative status before the Tribunal.

(3.) The case of the petitioner/claimant before the Tribunal as per his claim petition is that on 11.02.2012 at about 11.00 hours, while the petitioner/claimant was travelling as cleaner in a lorry bearing Reg.No.TN 22 AD 3369 in Kolapakkam to Nedunkundram road, due to rash and negligent driving by the lorry driver, the petitioner/claimant fell down and suffered grievous injuries all over his body. The accident took place only due to negligent driving by the driver of the vehicle. The petitioner/claimant was aged 19 years and by working as cleaner was earning Rs.300 per day. Due to the fracture and grievous injuries suffered by him, he is unable to attend to his work. The petitioner/claimant has suffered loss of income and hence he prays for a sum of Rs.15,00,000/- to be awarded as compensation payable by the respondents, who are the owner and insurer of the offending vehicle.