MOHAMMED MOTHILAL Vs. S.KUMAR

JUDGEMENT

(1.) The quantum of compensation fixed by the Motor Accidents Claims Tribunal is sought to be enhanced in the present Civil Miscellaneous Appeal.

(2.) The claim petition filed by the appellant reveals that the accident occurred on 02.06.2010 at about 12.30 hours at Anna Salai opposite to Indian Overseas Bank, Central Office, Chennai. D-6 Anna Square Police Station registered a case in Crime No.190/T-/2010 and the appellant has stated that he sustained injuries of fracture of both bone right leg, fracture of right hand, head injury and multiple injuries all over the body. The claim petition was filed, seeking compensation of Rs.5 lakhs.

(3.) The Tribunal adjudicated the issues and the following points are formulated by the Tribunal for consideration:-