P.KARTHIK Vs. P.MANI

JUDGEMENT

(1.) This appeal has been filed by the appellant/claimant seeking enhancement of the compensation awarded by the Motor Accidents Claims Tribunal/XVII Additional District and Sessions Judge, Chennai in MACTOP. No.2828 of 2011, dated 06.11.2012.

(2.) It is the case of the appellant that on 19.07.2011 at about 10.30 hours, while the appellant/claimant was riding a bicycle bearing Registration No.TN 09 BK 2038 at Ashok Nagar, 6th Avenue, opposite Metro Water from East to West direction, at the time, a TATA Ace Van bearing Registration No.TN 09 BJ 2491, driven by its driver, in a rash and negligent manner, dashed against the appellant. As a result of which, the appellant had sustained grievous injuries and thereafter, he was admitted in the C.M.O. Perambur Railway Hospital, Chennai as inpatient and underwent three surgeries. Hence, the appellant filed a claim petition before the Tribunal against the owner of the offending vehicle and its insurer, claiming a sum of Rs.10,00,000/- as compensation.

(3.) Before the Tribunal, during trial, in order to prove his claim, the appellant has examined two witnesses viz., P.W.1 and P.W.2 and marked as many as eight documents viz., Exs.P1 to P8. On the side of the respondents, there was no witness examined and there was no evidence adduced.