G.JEREMIAH Vs. S.VENKATARAMAN

JUDGEMENT

(1.) The Court of Small Causes Chennai, functioning as the Motor Accidents Claims Tribunal, Chennai, acted as an expert in Medical Science and rejected the bills raised by the Christian Medical College, Vellore, for surgery, and drastically reduced the medical claim on the ground that surgery charges are excessive and some of the medicines were not required to be administered. The Tribunal awarded pittance to the claimants without considering the nature of injury sustained by them. Feeling aggrieved, the claimants in M.C.O.P.Nos.1504 and 1505/2013 are before this Court. Background facts:-

(2.) The appellant in the respective Civil Miscellaneous Appeals (herein after referred to as "the claimants"?), were the occupants of a car bearing registration no.TN 73 Z 4847, which met with an accident on 6 December 2011. The car was proceeding from Bangalore to Arakkonam. The accident took place at Palamanar - Chittoor National Highway near Boothala Banda cross. The vehicle dashed against a stationary lorry bearing registration No.AP 04 V 5025. The appellants suffered multifarious injuries. The appellants therefore filed individual claim petitions before the Motor Accident Claims Tribunal.

(3.) The Tribunal took up both the claim petitions together, recorded took common evidence and passed a common award. CMA No.178 of 2018 (M.C.O.P.No.1504 of 2013):-