R.PALANI Vs. P.ANAND

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimant against the impugned Judgment and Decree dated 14.07.2006 passed by the Motor Accident Claims Tribunal ((Sub Court), Arni in M.C.O.P.No.380 of 2002.

(2.) By the impugned Judgment and Decree, the Tribunal has computed a compensation of Rs.77,500/- for the injury suffered by the appellant but has deducted 50 % on account of contributory negligence on the part of appellant-claimant- driver of the mini lorry and has thus awarded a compensation of Rs.38,750/- to the appellant/claimant together with interest at 9% per annum from the date of filing of the claim petition till the date of deposit

(3.) Aggrieved by deduction and the low amount of compensation awarded, the present Civil Miscellaneous Appeal has been filed by the appellant/claimant for enhancement of compensation.