- (1.)THE appeal has been filed against the award and decree dated 27. 3. 1997 in M. C. O. P. No. 332 of 1989 on the file of the Motor Accidents Claims Tribunal (Third Judge, Small Causes Court), chennai.
(2.)THE appeal has been filed by the managing Director, Zoological Park, Vandalur and the Chief Secretary, Government of Tamil Nadu. Respondent No. 1 herein is the claimant before the Tribunal.
(3.)THE claimant-respondent No. 1 was working as Liaison Officer, Combine engineering Industries and Agencies (P) Ltd. , defence Colony Road, Chennai-16. It was stated in the claim petition that the claimant was aged 44 years and earning Rs. 2,500 per month. In the course of his employment, on 8. 3. 1985, respondent No. 1, was returning home from Ambattur in a motor vehicle bearing registration No. TMF 9801 and while proceeding on the New Avadi road near ICF Annexe, the vehicle driven by the claimant-respondent No. 1 was hit by a car bearing registration No. TNY 5320 belonging to the Managing Director of the Zoological Park, Vandalur which was driven by its driver Kesavan. According to claimant-respondent No. 1, the car belonging to the appellant No. 1 turned to the right side without signal to enter the ICF annexe Road and while doing so, the vehicle of the appellant No. 1 dashed against the vehicle of claimant-respondent No. 1 and due to such accident, the respondent no. 1 suffered the following injuries: right hip fracture, right thigh bone fracture, right kneecap fracture and right knee compound injury. The claimant-respondent No. 1 was rushed to General Hospital by the public and after treatment for certain period of time, he was discharged and treated in a private hospital. A police complaint was lodged. The respondent No. 1 filed a claim petition under section 166 of the Motor vehicles Act before the Tribunal, claiming a total compensation of Rs. 3,70,000.