S PARTHIBAN Vs. WESTERN AGENCIES CHENNAI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/claimant, against the award and decree passed in M.C.O.P. No. 1289 of 1999, dated 11.03.2003, by the Motor Accident Claims Tribunal, Additional District & Sessions Court, (Fast Track Court No.II), on transfer from Small Causes Court No. IV, Chennai, for awarding a compensation a sum of Rs.34,600/- together with the 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 award and decree dated 11.03.2003, in M.C.O.P. No. 1289 of 1999, passed by the Motor Accident Claims Tribunal, Small Causes Court No.IV, Chennai, the appellant/claimant preferred this appeal for enhancement of compensation.

(3.) THE quantum of compensation claimed by the petitioner under various heads in para-21 of the claim petition is excessive, huge, illusory, and fanciful to which the petitioner is not entitled. THE alleged medical expenses and other expenses or losses are to be proved by the petitioner by producing documentary evidence.