MURUGAN Vs. P.MANI

JUDGEMENT

(1.) The appellant is the claimant in M.C.O.P.No.2057 of 2002 on the file of the III Judge, Court of Small Causes, Chennai. He filed the above claim petition seeking compensation of Rs.4,00,000.00 for the injuries sustained by him in a road accident that took place on 7/4/2002.

(2.) The brief facts of the case of the appellant/claimant is as follows:

(3.) According to the appellant/claimant, he was a mechanic earning a sum of Rs.3,000.00 per month and that the rash and negligent driving of the driver of the lorry was the cause of the accident. It is also contended by him that since the said lorry owned by the first respondent and was insured with the second respondent, both of them are jointly and severally liable to pay compensation to him.