REGENT COMPUTRONICS PVT. LTD.

Santharam P. Appellant

V/S

K. Raveendran And Ors. Respondents

Referred Judgements :-

JANKI NATH V/S. PRABASINI DASSEE [REFERRED TO]
NATIONAL SEWING THREAD CO LIMITED CHIDAMBARAM THE REGISTRAR OF TRADE MARKS VS. JAMES CHADWICK AND BROS LIMITED:JAMES CHADWICK AND BROS LIMITED [REFERRED TO]
SOUTH ASIA INDUSTRIES PRIVATE LIMITED VS. S B SARNP SINGH [REFERRED TO]
COLLECTOR VARANASI VS. GAURI SHANKER MISRA [REFERRED TO]
SHEIKHUPURA TRANSPORT CO LIMITED VS. NORTHERN INDIA TRANSPORT INSURANCE CO [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
LAXMAN ALIAS LAXMAN MOURYA VS. DIVISIONAL MANAGER [REFERRED TO]
AMBAMMAL VS. JMUDDIAH [REFERRED TO]
MANAGING COMMITTEE VS. KANDURI CHARAN JENA [REFERRED TO]
SEKHARAN VS. MEENAKSHI [REFERRED TO]
MULLA MD ABDUL WAHID VS. ABDUL RAHIM [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. K PATHUMMA [REFERRED TO]
VELUNNI VS. VELLAKUTTY [REFERRED TO]
REKHA THAKUR VS. RAMNANDAN RAI [REFERRED TO]
KRISHNAJI SHRINIVAS JALVADI VS. MADHUSA APPANSA LADABA (NO2) [REFERRED TO]
R M A R A ADAIKAPPA CHETTIAR VS. R CHANDRASEKHARA THEVAR [REFERRED TO]
VATTIPALLE ESWARIAH VS. VATTIPALLE RAMESWARAYYA [REFERRED TO]
KASI VISWANATHAN CHETTIAR AND ORS. VS. C.M. CHINNAIAH CHETTIAR [REFERRED TO]

JUDGEMENT

(1.) This appeal is by the claimant challenging the quantum of compensation awarded to him by the Motor Accidents Claims Tribunal. The claimant, a practising advocate, who deposed that he was then earning around Rs. 6,000/ - per month, was injured as a result of a motor accident when a tempo trax driven by the first respondent knocked down the motorcycle on which the claimant was riding through a public road on 08/09/2001. The claimant testified as PW1 and tendered documentary evidence as Exts. A1 to A22. Ext. X1 certificate of disability issued by the Medical Board, Medical College Hospital, evidenced that the claimant's permanent disability is 27%. No contra evidence was tendered by either among the respondents. The Tribunal held that the first respondent was negligent. It did not find any contributory negligence on the claimant. The claimant was awarded a total amount of Rs. 3,70,416/ - as compensation with interest at 6% per annum from the date of the petition till payment.

(2.) When this appeal came up for consideration for admission on 10/01/2008, it was minuted as follows:

(3.) Pending the appeal, claimant filed IA No. 1639 of 2012 seeking admission of additional evidence, which are four bills/receipts towards treatment, issued after the Tribunal passed the award on 11/05/2007.

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SANTHARAM P. Vs. K. RAVEENDRAN AND ORS.

Referred Judgements :-

JUDGEMENT

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