M. K BHUHARI Vs. PROPRIETOR, VELAN ROADLINES

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/claimant against the order/award passed by the Motor Accident Claims Tribunal (2nd Additional Subordinate Judge) Tirunelveli in M.C.O.P.No.401 of 1999, dated 11.09.2001.

(2.) The appellant herein has filed a claim petition in M.C.O.P.No. 401 of 1999 on the file of the Motor Accident Claims Tribunal (2nd Additional Subordinate Judge) Tirunelveli, under Sections 166, 140 and 163 A of the Motor Vehicles Act, claiming a sum of Rs.1,50,000/- for the injuries sustained in a Motor accident. The Tribunal, by the order/award dated 11.09.2001, has partly allowed the said claim petition and directed the respondents to pay a sum of Rs.6,600/- (Rupees Six Thousand and Six Hundred Only) with interest at the rate of 9 % per annum from the date of filing of petition till the date of deposit (excluding the period of default of petition, if any). Feeling aggrieved, the appellant has filed the present Civil Miscellaneous Appeal for enhancing the award amount.

(3.) The case of the claimant before the Tribunal:-