G.SIVARAMAKRISHNA SARMA Vs. R.SAKTHIVEL

JUDGEMENT

(1.) The matter is heard through "Video-Conferencing". This Civil Miscellaneous Appeal has been filed challenging the portion of the award dismissing the claim petition as against the 2nd respondent/Insurance Company as well as for enhancement of compensation granted by the Tribunal in the award dated 08.12.2010 made in M.C.O.P.No.3070 of 2003 on the file of Motor Accident Claims Tribunal, IV Small Causes Court, Chennai.

(2.) The appellant is claimant in M.C.O.P.No.3070 of 2003 on the file of Motor Accident Claims Tribunal, IV Small Causes Court, Chennai. He filed the said claim petition claiming a sum of Rs.1,50,000/- as compensation for the injuries sustained by him in the accident that took place on 10.03.2003.

(3.) According to the appellant, on the date of accident i.e., on 10.03.2003 at about 21.00 hours, while the appellant was riding in his TVS champ from Nanganallur to Adyar from South to North direction at Cement Road, an Ambassador car belonging to the 1st respondent, driven by its driver in a rash and negligent manner from North to South direction, hit the two wheeler and caused the accident. Due to the accident, the appellant sustained grievous injuries all over the body and hence, he filed the above said claim petition claiming compensation against the respondents.