RAVI Vs. K DHANASEKARAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 19.07.2000, made in M.C.O.P.No.168 of 1999, on the file of the Motor Accident Claims Tribunal, Additional District Judge-cum-Chief Judicial Magistrate's Court, Thiruvannamalai, awarding a compensation of Rs.15,000/- together with interest at the rate of 12% per annum from the date of filing the petition till the date of payment of compensation.

(2.) HAVING not been satisfied with the award and decree passed by the Tribunal, the appellant/petitioner has filed the above appeal praying for enhancement of compensation, a sum of Rs.85,000/- together with interest and costs.

(3.) THE Motor Accident Claims Tribunal framed three issues for the consideration namely: (i) Who is responsible for the accident? (ii) Whether the petitioner is entitled for compensation? If so, how much he is entitled to? (iii)Who is liable to pay the compensation amount?