LAWS(MAD)-2010-4-320

P S RAMAMURTHY Vs. MANAGING DIRECTOR METROPOLITAN TRANSPORT CORPORATION LTD

Decided On April 15, 2010
P.S.RAMAMURTHY Appellant
V/S
MANAGING DIRECTOR METROPOLITAN TRANSPORT CORPORATION LTD. Respondents

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 31.12.2003, made in M.C.O.P.No.1208 of 2000, on the file of the Motor Accident Claims Tribunal, Small Causes Court No.V, Chennai, dismissing the claim of Rs.3,50,000/- made by him.

(2.) Aggrieved by the said Award and Decree, the appellant/petitioner, P.S.Ramamurthy, has filed the above appeal praying to set aside the award and decree passed by the Tribunal and allow the claim of Rs.3,50,000/- made by him.

(3.) The short facts of the case are as follows: On 06.11.1999, at about 22.00 hours, while the petitioner aged 39 years, was riding the TVS Scooty bearing registration No.TN09 J2298 from south to north at Anna Salai along with his friend one Sridhar as pillion rider and when he was opposite to Metha Complex at Chinnamalai and waiting for taking 'U' turn at the proper place, the MTC bus bearing registration No.TN01 N1976, driven by its driver in a rash and negligent manner and endangering public safety, came at a high speed, and in the same direction and hit the TVS Scooty from behind and thus caused grievous injuries to him. After dashing against the TVS Scooty, the bus sped away from the spot.