S SUGUNA Vs. R RANGANATHAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 10/7/2006, made in M.C.O.P.No.4443 of 2000, on the file of the Motor Accident Claims Tribunal, IIIrd Small Causes Court, Chennai, awarding a compensation of Rs.28,600.00 with 7.5% 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 enhanced compensation of Rs.1,00,000/- together with interest at the rate of 12% per annum from the date of filing the petition till the date of payment of compensation.

(3.) THE petitioner was a flower vendor and was earning a sum of Rs.100/- per day. As the first respondent is the owner of the Autorickshaw bearing registration No.TN01 P2408 and the second respondent is its insurer, both the respondents are jointly liable to pay compensation to the petitioner. THE petitioner' has claimed a compensation of Rs.1,00,000/- from the respondents with interest and costs under Section 166 and 142(B) of the Motor Vehicles Act.