A LOGANATHAN Vs. K ARUMUGAM

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 05.07.2004, made in M.C.O.P.No.2920 of 1998, on the file of the Motor Accident Claims Tribunal, Small Causes Court No.IV, Chennai, awarding a compensation of Rs.91,000/- 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, the appellant/petitioner has filed the above appeal praying for enhancement of compensation with interest.

(3.) REGARDING the said accident, the Traffic Investigation Wing, Pondi Bazaar Police Station, Chennai registered a case, against the first respondent/driver of the offending vehicle, in Crime No.1118/1996 under Section 338(2) of I.P.C and 184 and 179 of Motor Vehicles Act. The said vehicle was insured with the second respondent/the United India Insurance Co., Ltd., as such, the second respondent is liable to pay the compensation to the injured claimant.