B PRITHIVIRAJ Vs. M DURAI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/claimant against the Award and Decree dated 06.01.2003, made in M.C.O.P.No.1417 of 1999, on the file of the Motor Accident Claims Tribunal, Small Causes Court No.II, Chennai, awarding a compensation of Rs.50,000/- together with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) HAVING not been satisfied with the said Award and Decree passed by the Tribunal, the appellant/claimant has filed the above appeal praying for additional compensation amount of Rs.50,000/-.

(3.) THE learned Motor Accident Claims Tribunal framed two issues for the consideration namely: (i) Who is responsible for the said accident? (ii) Whether the petitioner is entitled for compensation, If so what is the quantum of compensation?