- (1.)The appellant / third respondent has preferred the present appeal against the judgment and decree dated 27.11.2003, made in M.C.O.P.No.148 of 1999, on the file of the Motor Accident Claims Tribunal, Sub Court, Bhavani.
(2.)The short facts of the case are as follows:-
The claimant had filed a claim petition in M.C.O.P.No.148 of 1999, on the file of the Motor Accident Claims Tribunal, Sub Court, Bhavani, claiming compensation of a sum of Rs.4,00,000/- from the respondents, who are the driver, owner and insurer of the offending vehicle, for the injuries sustained by him in a motor vehicle accident.

(3.)It was submitted that on 21.05.1999, at about 10.30 p.m., when the claimant was walking on Kavundapadi-Bhavani Main Road, from west to east, keeping to the extreme left of the road, the second respondent's 'Rajdoot' bike bearing registration No.TDO 1865, which was coming behind and driven by the first respondent in a rash and negligent manner, dashed against the claimant. As a result, the claimant had sustained injuries on his face, chest, shoulder, ribs, legs and other parts of his body. He was admitted at G.H.Hospital, Erode, wherein he received treatment as an inpatient till 29.05.1999. At the time of accident, the claimant was aged 29 years and was running a mechanic shop at Kavundapady-Sathy Main Road at Kavundapadi and earning a sum of Rs.5,000/- per month. Due to the disability in the accident, he is not able to do his work as before. Hence, the claimant had filed the claim petition against the respondents, who are the driver, owner and insurer of the bike bearing registration No.TDO 1865.