GURU Vs. GOPAL

JUDGEMENT

(1.) This appeal has been filed by the claimants seeking enhancement of compensation under the Impugned Award dated 20.10.2009 passed by the Motor Accident Claims Tribunal (Chief Judicial Magistrate) Vellore in MCOP. No. 552 of 2008.

(2.) The Appellant sustained injuries on 19.02.2008 as a result of an accident caused by a load Auto bearing registration Nos. TN 23 AS 5778 owned by the first respondent and insured with the second respondent/insurance company.

(3.) The Appellant/claimant preferred a claim before the Motor Accident Claims Tribunal, Chief Judicial Magistrate, Vellore, in MCOP. No. 552 of 2008 against the respondents seeking compensation of Rs. 2,00,000/- for the injuries sustained by him as a result of the accident.