S SAIBABU Vs. K SELVAKUMARAN

JUDGEMENT

(1.) This civil miscellaneous appeal arises out of the Judgment and decree dated 17.07.2013 made in MCOP.No.215 of 2012 on the file of the Motor Accident Claims Tribunal/VI Judge, Small Causes Court, Chennai.

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

(3.) The case of the petitioner is that on 04.09.2010 at about 19.30 hours, while the petitioner was crossing the Pondicherry road in E.C. Salai, a Tata ACE Van bearing Registration No.PY-01-AS-5311 proceeding from Chennai to Pondicherry at high speed, driven in a rash and negligent manner dashed against the petitioner causing grievous injuries on him and as such, the respondents who are the owner and insurer of the offending vehicle are liable to pay a sum of Rs.2,50,000/- as compensation for pain and suffering sustained by the petitioner.