NAGARAJ Vs. SYED USMAN

JUDGEMENT

(1.) This matter is heard through "Video-Conferencing". The Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the Tribunal in the award dated 05.07.2010 made in M.C.O.P.No.512 of 2007 on the file of Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Krishnagiri.

(2.) The appellant is claimant in M.C.O.P.No.512 of 2007 on the file of Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Krishnagiri. 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 30.01.2005.

(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 both the 1 st respondent as well as the 2nd respondent/Insurance Company being insurer of the said lorry to jointly and severally pay a sum of Rs.1,24,573/- as compensation to the appellant.