M.HARIHARAN Vs. V.VIJAYAKUMAR

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of compensation granted by the award dated 23.07.2012, made in M.C.O.P. No.2521 of 2011, on the file of the III Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant-claimant filed M.C.O.P. No.2521 of 2011, on the file of the III Judge, Small Causes Court, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.11,00,000/- as compensation for the injuries sustained by him in the accident that took place on 07.06.2011.

(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 Bolero Van and directed the 2 nd respondent-Insurance Company, as insurer of the offending vehicle to pay a sum of Rs.3,10,000/- as compensation to the appellant.