K.M.SANTHOSH KUMAR Vs. BERTRAM FREDERICK SWARIS

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the Tribunal in the award dated 31.10.2011 made in M.C.O.P.No.4771 of 2009 on the file of Motor Accident Claims Tribunal, III Small Causes Court, Chennai.

(2.) The appellant is claimant in M.C.O.P.No.4771 of 2009 on the file of Motor Accident Claims Tribunal, III Small Causes Court, Chennai. He filed the said claim petition claiming a sum of Rs.7,00,000/- as compensation for the injuries sustained by him in the accident that took place on 17.12.2009.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the car belonging to the 1 st respondent and directed the 2nd respondent/Insurance Company being insurer of the said car to pay a sum of Rs.4,47,250/- as compensation to the appellant.