S.SUBRAMANIAM Vs. E.KARTHIKEYAN

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of compensation granted by the award dated 12.12.2011, made in M.C.O.P. No.1819 of 2008, on the file of the Additional District and Sessions Judge, III Fast Track Court, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant-claimant filed M.C.O.P. No.1819 of 2008, on the file of the Additional District and Sessions Judge, III Fast Track Court, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.25,00,000/- as compensation for the injuries sustained by him in the accident that took place on 27.01.2008.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent riding by the rider of the Motorcycle belonging to the 1 st respondent and directed the respondents as owner and insurer of the offending vehicle to jointly and severally pay a sum of Rs.1,17,085/- as compensation to the appellant.