N VADIVELU Vs. K S CHANDRA BOSE

JUDGEMENT

(1.) The injured claimant has filed this appeal against the judgment and decreedated 28.03.2011 made in M.C.O.P.No.3061 of 2006 on the file of Motor Accident Claims Tribunal (IV Court of Small Causes) Chennai.

(2.) For convenience sake, the parties are referred to hereunder according to their litigative status before the Tribunal. It is a case of injury. On 18.06.2006 at about 21.00 hours, while the petitioner was walking along the Palani Andavar Koil Street, an auto rickshaw bearing Reg.No.TN-02-Q-6349 driven by its driver in a rash and negligent hit the petitioner. As a result, the petitioner sustained grievous injuries. The injured Petitioner filed a claim petition seeking compensation of Rs.1,50,000/-.

(3.) The 2nd respondent-Insurance Company by filing counter, denied the averments made by the petitioner and pleaded for dismissal of the claim petition.