C.YUVARAJ Vs. R.VENKATARAMANA

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of compensation granted by the award dated 03.04.2012, made in M.C.O.P. No.3359 of 2008, on the file of the IV Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant-claimant filed M.C.O.P. No.3359 of 2008, on the file of the IV Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.15,00,000/- as compensation for the injuries sustained by him in the accident that took place on 20.05.2008.

(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 1 st respondent and directed the 2 nd respondent as insurer of the offending vehicle to pay a sum of Rs.4,79,900/- as compensation to the appellant.