K BASKAR Vs. ROYAL ENFIELD MOTORS LTD

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/claimant against the Judgment and Decree passed by the Motor Accident Claims Tribunal (Fast Track Court No.IV), Chennai, in M.C.O.P.No.794 of 2001, dated 09.06.2004, awarding a compensation of Rs.50,000/- together with interest at the rate of 9% per annum from the date of filing the claim petition till the date of payment of compensation.

(2.) HAVING not been satisfied with the said award and decree, the appellant/claimant has filed this appeal praying for additional compensation amount.

(3.) THE second respondent has filed a counter statement and resisted the claim petition which reads as follows:-