L.VIJAYAKUMAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The claimant is before this Court, not satisfied with the award passed by the Motor Accidents Claims Tribunal (IV Judge, Small Causes Court), Chennai (hereinafter called the Tribunal) in a motor accident causing grievous injuries to the claimant - appellant, aged 39 years.

(2.) The accident took place on 26.1.2014 at 11.30 AM. On the date of accident, the appellant - claimant, as a pedestrian, was proceeding from East to West direction at Mambakkam Main Road, Veerabadran Nagar, Narayana Chetty Kulam before Sri Arunachala Ceramic Centre. At that time, the bus bearing Regn.No.TN-01-N-5450 belonging to the respondent herein, driven in a rash and negligent manner, came from behind and hit against the appellant - claimant, on account of which, he sustained injuries of femur, fracture distal third and multiple injuries all over the body.

(3.) At the time of accident, the appellant - claimant was working as a driver, earning a sum of Rs.20,000/- per month. Immediately after the accident, he was taken to the Government Hospital, Tambaram and thereafter he was taken to the Government General Hospital, Chennai-3 and had continued to take treatment. He could not able to do any work as before. The respondent is the owner of the bus and is liable to pay compensation. Therefore, the appellant - claimant filed a claim petition before the Tribunal seeking a compensation of Rs.6,00,000/- together with interest and costs from the respondent herein.