ADIMOOLAM Vs. TAMILNADU STATE TRANSPORT COPRORATION

JUDGEMENT

(1.) The injured claimant is the appellant herein, who filed MCOP.No.87 of 2005 seeking compensation for the injuries sustained in the road accident took place on 26/6/2004 and the same was dismissed by the Tribunal. Hence, the claimant/ appellant has come up with the present appeal before this Court.

(2.) The appellant/claimant has filed the above said claim petition and narrated that accident took place on 26/6/2004 at about 1.45 pm, near Pachchakuppam Railway Gate, on M.C.Road, in between Ambur to Madanur, when the Bus bearing Registration No.TN-29-N-1365 belonging to the respondent/Transport Corporation which was driven by its driver in a rash and negligent manner, dashed against the claimant, who was standing on the extreme left side of the road.

(3.) Before the Tribunal, the claimant was examined as PW.1, besides one eye witness was examined as PW.2 and three documents were marked as Ex.P1 to P3. On the side of the respondent, neither oral nor documentary was adduced.