L MOHAN Vs. SHAIK FAYAZ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the award dated 22.12.2016 passed in M.C.O.P.No.3786 of 2013 by the Motor Accidents Claims Tribunal, II Court of Small Causes, Chennai.

(2.) The appellant herein, as petitioner, has filed M.C.O.P.No.3786 of 2013, praying to pass an award of Rs.24,00,000/-, due to accident happened on 14.02011, wherein, the present respondents have been shown as respondents.

(3.) The material averments made in the petition are that on 14.02.2011, at about 22.15 hours, the petitioner has driven the motorcycle bearing registration number TN01 AJ6940 from Chennai to Tirupathi on Puthur-Nagalapuram bypass road, at that time, the driver of the first respondent has driven the lorry bearing registration number AP04 Y5436 from opposite direction in a rash and negligent manner, dashed against the motorcycle driven by the petitioner and due to that, the petitioner has got multiple injuries. The lorry of the first respondent has been insured with the second respondent. Under the said circumstances, the present petition has been filed for getting the relief sought therein.