JOHN BOSCO Vs. PHONEIX MACHINE TOOLS

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 28.04.2014 made in M.C.O.P.No.353 of 2010 on the file of Motor Accident Claims Tribunal, I Additional Sub Court, Cuddalore.

(2.) The appellant is claimant in M.C.O.P.No.353 of 2010 on the file of Motor Accident Claims Tribunal, I Additional Sub Court, Cuddalore. He filed the said claim petition claiming a sum of Rs.20,00,000/- as compensation for the injuries sustained by him in the accident that took place on 22.01.2009.

(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 bus belonging to the 1 st respondent and directed the 2nd respondent/Insurance Company being insurer of the said bus to pay a sum of Rs.1,62,000/- as compensation to the appellant.