S.SIMMANATHAN Vs. G.THANGAMANI

JUDGEMENT

(1.) The matter is heard through Video-Conferencing . This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the Tribunal in the award dated 15.03.2013 made in M.C.O.P.No.3747 of 2008 on the file of Motor Accident Claims Tribunal, III Small Causes Court, Chennai.

(2.) The appellant is claimant in M.C.O.P.No.3747 of 2008 on the file of Motor Accident Claims Tribunal, III Small Causes Court, Chennai. He filed the said claim petition claiming a sum of Rs.10,00,000/- as compensation for the injuries sustained by him in the accident that took place on 23.05.2008.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the lorry belonging to the 1st respondent and directed the 2nd respondent/Insurance Company being insurer of the said lorry to pay a Rs.9,56,540/- as compensation to the appellant.