PREGASH Vs. SELVI

JUDGEMENT

(1.) The claimant is the appellant in this Civil Miscellaneous Appeal. This appeal has been filed against the impugned Judgment and Decree dtd. 9/8/2018 passed by the learned Additional Sub Judge, Motor Accident Claims Tribunal at Puducherry in M.A.C.T.O.P.No.298 of 2015. The appellant seeks for enhancement of compensation.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.13,70,000.00 together with interest at 7.5% per annum from the date of claim petition till the date of deposit, to the appellant / claimant for the injuries suffered by him.

(3.) The brief facts of the case are that on 17/1/2015, at about 09.20 p.m. when the appellant was riding his motorcycle bearing registration No.PY-01-AZ-2801 along with one Gnanavel on the Bharathiar Main Road, Vettaikaran Street Junction, Karaikal, a Huyundai Sonata Car bearing registration No.TN-21-F-0678 belonging to the 1st respondent insured with the 2nd respondent Insurance Company was driven by its driver in a rash and negligent manner and hit the said motorcycle of the appellant. As a result of the accident, the appellant/claimant suffered grievous injuries and was taken to Government Hospital, Karaikal. Due to the accident, the appellant/claimant sustained the following injuries:-