R KESAVAN Vs. C WILSON

JUDGEMENT

(1.) Being dissatisfied with the quantum of compensation of Rs. 10,49,700/- awarded by the Motor Accident Claims Tribunal (IV Judge, Court of Small Causes), Chennai in M.C.O.P. No. 3635 of 2002 for the injuries sustained by the Claimant in a road traffic accident on 21.3.2002, the Appellant/Claimant has come forward with this appeal.

(2.) The brief facts of the case are as follows:

(3.) Denying the manner of accident and negligence of the lorry driver, Insurance Company filed counter contending that the compensation amount claimed by the Claimant is excessive and on the higher side. In the additional counter filed by the Insurance Company, the Insurance Company has also averred that the first respondent has violated the policy conditions by permitting the person without valid driving licence to drive the vehicle.