N ELANGO Vs. R RAJENDRAN

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 21.01.2003, made in M.C.O.P.No. 2302 of 1999, on the file of the Motor Accident Claims Tribunal, Small Causes Court No.II, Chennai, awarding a compensation of Rs.4,21,000/- together with interest at the rate of 9% per annum from the date of filing the petition till the date of payment of compensation.

(2.) Having not been satisfied with the said Award and Decree, the appellant/petitioner, N. Elango, has filed the above appeal praying for additional compensation amount of Rs.3,79,000/- together with interest.

(3.) The short facts of the case are as follows: On 05.08.1998, at about 20.50 hours, the petitioner was an occupant in a van bearing registration No.TSL6474, which was proceeding rashly and negligently on the Bangalore High Road, near Mambakkam from west to east and dashed against a TNGTC Bus bearing registration No.TN23 N0999 and thereby the petitioner sustained multiple grievous injuries. Immediately, he was rushed to SRMC Hospital at Porur for treatment and he was taken treatment as inpatient from 05.06.1998. Regarding the said accident, a case was registered by the C1 Sriperumbudur Police Station, in Crime No.343/1998. Hence, the petitioner has claimed a compensation of Rs.8,00,000/- together with interest.