KALAIVANAN Vs. C.ASHOK

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 18.01.2013 made in M.C.O.P.No.2443 of 2011 on the file of Motor Accident Claims Tribunal, V Small Causes Court, Chennai.

(2.) The appellant is claimant in M.C.O.P.No.2443 of 2011 on the file of Motor Accident Claims Tribunal, V Small Causes Court, Chennai. He filed the said claim petition claiming a sum of Rs.2,00,000/- as compensation for the injuries sustained by him in the accident that took place on 06.04.2011.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the 1 st respondent, driver-cum-owner of the Indica car and directed the 2nd respondent/Insurance Company being insurer of the said car to pay a sum of Rs.21,000/- as compensation to the appellant.