MARRIEASWARAN Vs. SASIKUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Petition has been filed against the Judgment and Decree made in M.C.O.P.No.24 of 2002, on the file of the Motor Accident Claims Tribunal, Sub Judge, Kovilpatti, dated 30.03.2009.

(2.) The appellant is the claimant in MCOP.No.24 of 2002 on the file of the Motor Accidents Claims Tribunal / Sub Judge, Kovilpatti. He has filed the said claim petition claiming a sum of Rs. 1,25,000/- as compensation for the injuries sustained by him in the accident that occurred on 27.04.1995.

(3.) According to the appellant, he along with others travelling in the bus belonging to the third respondent, Transport Corporation bearing Regn. No.TCB 7892. The Driver of the bus drove the bus very rash and negligent manner. While so, the Lorry bearing Regn. No. 4A 7142 belonging to the first respondent insured with second respondent came in the opposite direction. The drivers of both lorry and bus drove the vehicle in a rash and negligent manner and accident occurred. Due to the accident, the appellant sustained multiple injuries. He was admitted in the Government hospital, Kovilpatti and took treatment as in-patient for 90 days. Even after discharge, he was taking treatment from private hospital. His injuries were not completely cured. Due to the accident, the appellant frequently get head-ache and giddiness. Due to the fracture on the right leg, he is not able to walk. The appellant was working in the grocery shop and was not able to work as before the accident. He incurred expenditure for treatment and for other expenses and hence, he claimed a sum of Rs. 1,25,000/- as compensation.