R SURESH Vs. N JANARDHANAN

JUDGEMENT

(1.) The Appellant/Claimant has filed this appeal against the judgment and decree dated 13.06.2016 made in M.C.O.P.No. 4052 of 2011 on the file of the Motor Accident Claims Tribunal, V Small Causes Court, Chennai.

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

(3.) The case of the petitioner is that on 09.01.2011 at about 10.30 p.m while the petitioner was walking in the Erumeli Road, the 1st respondent bus bearing Registration No.KL-14-A-1141 came at high speed, dashed against the petitioner, resulting in grievous injuries and multiple fracture to him as follows; fracture of right hip, fracture of right pelvi bone viz., fracture of right public ramus, fracture of left Ilio pubic ramus, the isclio pubic rami (both fracture), fracture of the sacral surface of left Iliac bone (extend into joint) and the transverse process of SI Vertebra, lacerated woond abdominal wall, injury left groin, injury chest (left) injury left knee, injury left lumbar region and multiple injury all over the body.