A. CHANDRAMOHAN Vs. K. SEERANGAN AND ORS.

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal at Rs.1,18,950.00, the claimant / appellant is before this Court by way of filing this Appeal.

(2.) It is the case of the claimant before the Tribunal is at about 12.45 p.m. on 30/7/2004, while the appellant was travelling as a pillion rider on the scooter bearing Reg. No.T.N.28-X-0257, the said scooter hit the Mini auto bearing Reg.No.30-Y-6960 which was travelling on the same road. Due to the said accident, the appellant sustained fracture on his right thigh and minor abrasions on the left cheek and injuries all over the body. The appellant age is 21 at the time of accident and he was a lorry driver by profession and he was earning Rs.4,000.00 per month. Stating that the 1st respondent / owner of the scooter, 2nd respondent / insurer of the said vehicle, the 3rd respondent owner of the Mini auto and the 4th respondent / insurer of the said vehicle are jointly and severally liable to pay the compensation to the claimant / appellant, for which, the claimant filed a petition before the Tribunal, claiming a sum of Rs.3,00,000.00 as total compensation.

(3.) The tribunal, after the contest and after framing issues has ultimately fastened the liability on the 1st respondent herein / owner of the scooter and exonerate the respondents 2 to 4 from paying the compensation amount to the claimant. The Tribunal has also ultimately quantified the compensation under the following heads item wise and arrived at a total compensation at Rs.1,18,950.00; S.No Description Amount awarded by Tribunal (Rs) <IMG>JUDGEMENT_516_LAWS(MAD)2_2020_1.jpg</IMG>