S ANANDAN Vs. R SANTHANA KRISHNAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 17.12.2004, made in M.C.O.P.No.2560 of 2000, on the file of the Motor Accident Claims Tribunal, Small Causes Court No.VI, Chennai, awarding a compensation of Rs.1,63,500/- 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 the additional compensation amount of Rs.4,66,500/- together with interest.

(3.) AT the time of accident, the petitioner was aged about 26 years old, his academic qualification being a Diploma in Civil Engineering and he was earning a sum of Rs.10,000/- per month through self-employment. Immediately after the said accident, he was rushed to the Government General Hospital, Chennai for preliminary treatment. Thereafter, he underwent treatment at Swaram Hospital, Indira Nagar, Chennai-20, as inpatient.