K.KASIRAJAN Vs. M.MAHALINGAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the award dated 02.02.2012 made in M.C.O.P.No.4590 of 2002 on the file of the Motor Accident Claims Tribunal, V Small Causes Court, Chennai.

(2.) The appellant is the claimant in M.C.O.P.No.4590 of 2002 on the file of the Motor Accident Claims Tribunal, V Small Causes Court, Chennai. He filed the above said claim petition, claiming a sum of Rs.2,00,000/- as compensation for the injuries sustained by him in the accident that took place on 10.03.2002.

(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 first respondent and directed the 2 nd respondent-Insurance Company, being the insurer of the car to pay a sum of Rs.41,000/- as compensation to the appellant.