L.P. SRIRANJANI Vs. V.M.ABDUL SAMATH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the awards dated 19.06.2013 passed in MACT.O.P.Nos.3955 and 3956 of 2008 on the file of the V Small Causes Court, (Motor Accidents Claims Tribunal), Chennai.

(2.) The case of the appellant in CMA No.39 of 2014 Sriranjani is that on 26.05.2008 at about 15.30 hours when she was travelling in a bus from Chengalpattu to Cuddalore, the bus stopped at Karukuzhi bus stop for alighting the passengers. At that time, a lorry bearing registration No.TN 46- C-7525 owned by one Abdul Samath was driven by one Ganesan in a rash and negligent manner with high speed and dashed against the bus which had stopped at the bus stop, due to which the appellant, who was sitting in the said bus has sustained grievous injuries. Since, the accident had occurred due to rash and negligent driving of the lorry driver, the appellant had filed a claim petition claiming Rs.6 lakhs as compensation.

(3.) The first respondent remained absent before the trial Court and therefore, he was set exparte before the Court below.