V.PANDIAN Vs. P.SHANMUGAM

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of compensation granted by the award dated 19.03.2013, made in M.C.O.P. No.1946 of 2007, on the file of the III Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant-claimant filed M.C.O.P. No.1946 of 2007, on the file of the III Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.3,00,500/- restricted to Rs.3,00,000/-, as compensation for the injuries sustained by him in the accident that took place on 24.04.2007.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent riding by the 3rd respondent, rider of the Motorcycle belonging to the 1 st respondent and directed the 2 nd respondent, as insurer of the offending vehicle to pay a sum of Rs.1,37,500/- as compensation to the appellant.