KARTHIKEYAN Vs. SEKAR

JUDGEMENT

(1.) The petitioner/claimant has filed this appeal against the judgment and decree dated 20.04.2015 made in M.C.O.P.No.792 of 2009 on the file of the Motor Accident Claims Tribunal, III Small Causes Court, Chennai.

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

(3.) The case of the petitioner is that on 18.01.2007, at about 4.30 p.m, while the petitioner was riding his two wheeler bearing Registration No.TN-09-M-0329 near EB Office, Porur, the 1st respondent's van bearing Registration No.TN-01-V-3850 came at high speed in the opposite direction dashed against the two wheeler, in which, the petitioner was proceeding, causing him grievous injuries all over his body. The accident occurred only due to rash and negligent driving of the 1st respondent van. At the time of the accident, the petitioner was aged 23 years and by working as a conveyor belt operator in a private concern, Porur, he was earning Rs.12,000/- per month. Due to the injury suffered by him, he is not able to attend to his work regularly and suffered loss of income. Hence, the petitioner seeks a sum of Rs.3,00,000/- as compensation from the respondents who are the owner and insurer of the vehicle.