ASHOK Vs. KARUNAKARAN

JUDGEMENT

(1.) The claimant is the appellant in this Civil Miscellaneous Appeal. In this appeal, the appellant/claimant seeks for enhancement of the compensation awarded by the Motor Accident Claims Tribunal (Additional District and Sessions Judge) Fast Track Court No.III, Chennai in its Judgment and Decree dated 17.07.2008 made in M.C.O.P.No.943 of 2006.

(2.) By the impugned Judgment and Decree, the Tribunal has computed a compensation of Rs.1.25,055/- by directing the appellant-claimant and the 2 nd respondent-Insurance Company to pay equally 50% of compensation on account of contributory negligence on the part of the driver of the insured Autorickshaw and the appellant - claimant involved in the accident.

(3.) The aforesaid compensation was awarded to the appellant/claimant together with interest at 9% per annum from the date of filing of the claim petition till the date of deposit.