K. KUMAR Vs. T. V. BASKARAN

JUDGEMENT

(1.) This appeal has been filed for enhancement of compensation granted by the award dated 08.01.2008, made in M.C.O.P. No.638 of 2005, on the file of the Additional District Judge, Fast Track Court No.III, (Motor Accident Claims Tribunal) Poonamallee.

(2.) The appellant-claimant filed M.C.O.P. No.638 of 2005, on the file of the Additional District Judge, Fast Track Court No.III, (Motor Accident Claims Tribunal) Poonamallee, claiming a sum of Rs.3,00,000/- as compensation for the injuries sustained by him in the accident that took place on 30.06.2005.

(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 Lorry belonging to the 1 st respondent and directed the respondents to jointly and severally pay a sum of Rs.64,000/- as compensation to the appellant.