- (1.) The appellant / second respondent has preferred the present appeal against the judgment and decree dated 20.06.2005, made in M.A.C.T.O.P.No.447 of 2003, on the file of the Motor Accident Claims Tribunal (Additional District Court, Fast Track Court No.I), Salem.
(2.) The short facts of the case are as follows:- The claimant had filed a claim petition in M.A.C.T.O.P.No.447 of 2003, on the file of the Motor Accident Claims Tribunal (Additional District Court, Fast Track Court No.I), Salem, claiming a compensation of Rs.5,00,000/- from the respondents for the injuries sustained by him in a motor vehicle accident.
(3.) It was submitted that on 11.11.2002, at about 09.00 p.m., when the claimant was riding his M80 Motorcycle bearing registration No.TN27 A8771, from Salem New Bus Stand towards Old Bus Stand and when the vehicle was proceeding on the road from Salem Government Hospital to 4 Road Junction, the first respondent's Maruthi Car bearing registration No.TN27 F9252, coming in the opposite direction and driven at a high speed and in a rash and negligent manner, dashed against the motorcycle and caused the accident. As a result, the claimant sustained injuries and was admitted at Sellappa Hospital, Salem, wherein he took treatment. Hence, the claimant had filed the claim petition against the respondents, who are the owner and insurer of the car bearing registration No.TN27 F9252.;