S VENKATACHALAM Vs. V B ABDUL AJEES

JUDGEMENT

(1.) AGGRIEVED by the quantum the claimant is before this Court.

(2.) THE case of the appellant is that he sustained injuries in the accident occurred on 12.09.1996. When he was proceeding in his scooter, which was hit by a van driven due to rash and negligent driving of the van driver and sustained severe injuries to the claimant. THErefore, he filed claim petition for a sum of Rs.2,00,000/-. THE said claim petition was contested by the third respondent/Insurance Company. On appreciation of pleadings and evidence, Tribunal found that the accident occurred, due to rash and negligent driving of the van and awarded a sum of Rs.5,000/- as compensation. Aggrieved again, that the present CMA has been preferred by this claimant.

(3.) ON the other hand, Mr. Narasimhan learned counsel for the third respondent contended that the Tribunal had correctly approached the matter and rejected PW2's evidence and awarded a sum of Rs.5,000/-.