R. LOGESHKUMAR Vs. P. BALASUBRAMANIAM

JUDGEMENT

(1.) Leave granted.

(2.) The appeal arises from the order dtd. 20/6/2022 in CMA (MD) No. 3343 of 2014 on the file of the Madras High Court, filed by the Appellant/Claimant for enhancing the compensation of Rs.3,98,017.00 (Rupees three lakh ninety-eight thousand and seventeen) awarded by the Motor Accidents Claims Tribunal, in the Court of III Small Causes, Chennai ("the Tribunal") to Rs.15,00,000.00 (Rupees fifteen lakh).

(3.) The Appellant's case is that on 26/1/2012, he was riding a two-wheeler bearing Registration No. TN 22 AU 0784 from Selaiyur to Medavakkam towards the east. At Kamarajapuram junction, a jeep bearing Registration No. TN 22 BL 7032 came in a rash and negligent manner from the opposite direction without sounding a horn and hit the Appellant's motorcycle. The accident resulted in grievous injuries to the Appellant. The said jeep was owned by the first respondent and insured by the second respondent, Insurance Company. The Appellant filed a claim petition, claiming a sum of Rs.15,00,000.00 (Rupees fifteen lakh) as compensation in MCOP No. 2672 of 2013 on the file of the Tribunal.