MANAGING DIRECTOR Vs. MURUGAN

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Judgment and decree dated 07.02.2015 made in MCOP.No.1103 of 2013 on the file of the Motor Accident Claim Tribunal/Additional District Judge, Namakkal.

(2.) For the sake of convenience, the parties are referred to in this judgment as arrayed before the Tribunal.

(3.) The petitioner/claimant, namely Murugan, while standing on the left side of the Namakkal - Tiruchy Road, opposite to Sengutuvan Thottam at Vazhavanthi Saththiram on 25.01.2013 at 8.15 p.m., the respondent corporation bus bearing Registration No.TN-45-N-2917 driven in a rash and negligent manner by it driver dashed against him and caused grievous injuries resulting in treatment as inpatient in Ganga Hospital, Coimbatore. The accident occurred only due to the rash and negligent driving of the driver of the bus. Hence, a case was registered against the driver of the bus as evidenced by Ex.P1 first information report. The petitioner claims that he incurred medical expenses of Rs.1,00,000/- and suffered permanent disability. Hence, the petitioner claims a total compensation of Rs.5,00,000/-.