B.DINESH RAO Vs. G.SATHEESH BABU

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of the compensation granted by the Tribunal in award dated 11.01.2013, made in M.C.O.P. No.191 of 2011, on the file of the III Additional District Court, (Motor Accident Claims Tribunal) Poonamallee. Top

(2.) The appellant-claimant filed M.C.O.P. No.191 of 2011, on the file of the III Additional District Court, (Motor Accident Claims Tribunal) Poonamallee, claiming a sum of Rs.10,00,000/- as compensation for the injuries sustained by him in the accident that took place on 27.11.2010.

(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 Car belonging to the 1st respondent and directed the 2nd respondent who is the insurer of the offending vehicle to pay a sum of Rs.2,87,000/- as compensation to the appellant.