NEELAKANDAN Vs. ABDUL KANI

JUDGEMENT

(1.) The petitioner/appellant has filed this appeal against the judgment and decree dated 01.08.2013 made in M.A.C.T.O.P.No.3547 of 2012 on the file of the Motor Accident Claims Tribunal, Court of III Small Causes, 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 03.07.2012 at 10 p.m., while the petitioner was proceeding on foot, opposite to Indian Bank in Sterling Road, Nungambakkam, a motor cycle bearing Registration No.TN-02-H-5906, came at high speed dashed against the petitioner, causing him grievous injuries and Intertrochantric fracture right, dynamic hip screw and multiple injuries all over the body. The accident occurred only due to negligence of the two wheeler rider. The petitioner was aged 75 years and he was working as a manager in a private concern earning Rs.6,500/- per month. Now, due to the injury, he is not in a position to attend to his work. Hence, the petitioner sought for a sum of Rs.8,00,000/- as compensation from the respondents, who are the owner and insurer of the vehicle.