G MAHENDRAN Vs. MANAGING DIRECTOR THE TAMIL NADU TRANSPORT CORPORATION VILLUPURAM DIVISION-II VELLORE

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner, against the Award and Decree, dated 15.12.2004, made in M.C.O.P.No.108 of 2003, on the file of the Motor Accident Claims Tribunal, Subordinate Court, Ranipet, Vellore, awarding a compensation amount of Rs.50,490/- with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree passed by the Motor Accident Claims Tribunal, Subordinate Court, Ranipet, Vellore, in M.C.O.P.No.108 of 2003, dated 15.12.2004, the appellant/petitioner has filed the above appeal praying for enhanced compensation of Rs.2,00,000/-.

(3.) AS the accident had been caused due to the negligence of the driver of the bus bearing registration No.TN23 N1482, the respondent is liable to pay compensation to the petitioner. AS such, the petitioner has claimed a compensation of Rs.3,00,000/- from the respondent under Section 166 of the Motor Vehicles Act.