KALYANASUNDARAM Vs. S. YUVARAJ AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dtd. 21/12/2012 passed by the Motor Accidents Claims Tribunal, (V Small Causes Court), Chennai in MCOP No.2300 of 2010.

(2.) The appellant / claimant sustained injuries on 29/12/2009, while travelling as a pillion rider in a Motor cycle bearing Registration No.TN- 20-BX-9883. The Two wheeler in which the appellant / claimant was travelling as a pillion rider was hit by an unknown TATA ACE, which was coming from the opposite side causing injuries to the appellant / claimant.

(3.) The appellant / claimant preferred claim before the Motor Accidents Claims Tribunal (V Small Causes Court), Chennai under Sec. 163-A of the Motor Vehicles Act, 1988 against the owner and the Insurance Company of the Motorcycle.