NEW INDIA ASSURANCE COMPANY LIMITED Vs. M KUMARAPPAGOUNDER

JUDGEMENT

(1.) THIS Civil Revision petition is directed against the award dated 12.04.2006 and made in M.C.O.P. No. 248 of 2002 on the file of the Motor Accidents Claims Tribunal, Principle Sub Court, Dindigul and praying to set aside the same.

(2.) THE case of the claimant before the tribunal is as follows:On 22.01.2000 at about 10.30 a.m, the petitioner/claimant along with his son was traveling in his TVS 50 bearing Regn.No.TN-57-A-9258 in the extreme left side from south to north direction. At that time, the driver of the first respondent drove the tractor bearing Regn.No.TN-57b-5465 in a rash and negligent manner and dashed against the petitioner's TVS.50 and caused the accident, in which, the petitioner sustained injuries. Hence, the petition.

(3.) BEFORE the trial Court, on the side of the claimant, P.W. 1 was examined and Exs.P. 1 and- P.2 were marked. On the side of the respondents, R.Ws. 1 and 2 were examined and Exs.R. 1 and R.2 were marked.