M. DINESH Vs. A. VIVEK

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award dated 28.04.2015 made in M.C.O.P.No.939 of 2013 on the file of the Motor Accident Claims Tribunal, Additional District Court, Namakkal.

(2.) The appellant is the claimant in M.C.O.P.No.939 of 2013 on the file of the Motor Accident Claims Tribunal, Additional District Court, Namakkal. He filed the above said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the accident that took place on 27.07.2013.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred only due to rash and negligent driving by the driver of the lorry belonging to the first respondent and directed the first respondent to pay a sum of Rs.1,91,500/- as compensation to the appellant.