- (1.) The appellant / second respondent has preferred the present appeal against the judgment and decree dated 03.12.2007, made in M.C.O.P.No.81 of 2005, on the file of the Motor Accident Claims Tribunal, Sub-Court, Hosur.
(2.) The short facts of the case are as follows:- The claimant, had filed a claim petition in M.C.O.P.No.81 of 2005, on the file of the Motor Accident Claims Tribunal, Sub-Court, Hosur, claiming compensation of a sum of Rs.5,00,000/- from the respondents for the injuries sustained by her in a motor vehicle accident.
(3.) It was submitted that on 17.02.2004, at about 16.30 hours, when the claimant was walking on the extreme left of the road, near Navathi Lake in Mathigiri Village, the first respondent's Tractor bearing registration TN29 W0891, driven in a rash and negligent manner, dashed behind the claimant. As a result of which, the claimant fell down and the rear wheel of the tractor ran over the left hip of the claimant. The claimant sustained grievous injuries and was admitted at Government Hospital, Hosur, wherein she received treatment as an inpatient for ten days. At the time of accident, the claimant was working as a Coolie and earning Rs.4,000/- per month. Due to the disability sustained by her, she is not able to do her work as before Hence, the claimant had filed the claim petition against the respondents, who are the owner and insurer of the Tractor bearing registration TN29 W0891.;