MINOR GOPALAKRISHNAN Vs. DHILAGAM

JUDGEMENT

(1.) Against the dismissal of the claim petition by the Tribunal, the injured minor claimant has filed this appeal through his father.

(2.) It is the case of the appellant/claimant that 2/12/2006, while he was travelling along with his father in a motorcycle bearing registration No. TN-72-E-7938 on Tirunelveli-Tiruchendur main road, near Bell Hospital at Samathanapuram, a Bajaj Delivery Van bearing registration No. TN-72-AB-5094 belonging to the 1st respondent insured with the 2nd respondent insurance company came in a rash and negligent manner and hit the motorcycle, as a result of which, the appellant fell down from the motorcycle and sustained fracture over left hand and multiple injuries all over the body. He filed a claim petition through his father claiming compensation of Rs.3,00,000.00. The appellant resisted the claim by filing counter. The Tribunal considering the oral and documentary evidence adduced on either side, dismissed the claim petition, against which, this appeal has been filed.

(3.) Heard the learned counsel for the appellant, 2nd respondent and perused the records. Learned counsel for the 1st respondent did not appear.