MAHADEVAN Vs. MAHAARI PA BEGUM

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of the compensation granted by the award dated 05.06.2001, made in M.C.O.P. No.19 of 2001, on the file of the Additional District Court, (Motor Accident Claims Tribunal), Nagapattinam.

(2.) The appellant-claimant filed M.C.O.P. No.19 of 2001, on the file of the Additional District Court, (Motor Accident Claims Tribunal), Nagapattinam, claiming a sum of Rs.15,00,000/- as compensation for the injuries sustained by him in the accident that took place on 08.08.2000.

(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 Car belonging to the 1 st respondent and directed the 2 nd respondent as insurer of the said vehicle to pay a sum of Rs.4,81,971/- as compensation to the appellant.