KULLU ALIAS KANDASAMY Vs. N. KARTHIK

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of the compensation granted by the award dated 13.06.2012, made in M.C.O.P. No.127 of 2009, on the file of the Sub Court, (Motor Accident Claims Tribunal), Harur.

(2.) The appellant-claimant filed M.C.O.P. No.127 of 2009, on the file of the Sub Court, (Motor Accident Claims Tribunal), Harur, claiming a sum of Rs.3,00,000/- as compensation for the injuries sustained by him in the accident that took place on 04.01.2006.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent riding by the 1 st respondent, rider-cum-owner of the TVS Super XL and directed the 2 nd respondent as insurer of the said vehicle to pay a sum of Rs.13,000/- as compensation to the appellant.