K.SUBRAMANI Vs. K.KALAIMATHI

JUDGEMENT

(1.) The matter is heard through "Video-Conferencing". The Civil Miscellaneous Appeal is filed for enhancement of compensation granted by the Tribunal in the award dated 30.03.2009 made in M.C.O.P.No.795 of 2008 on the file of Motor Accident Claims Tribunal, Sub Court, Rasipuram.

(2.) The appellant is claimant in M.C.O.P.No.795 of 2008 on the file of Motor Accident Claims Tribunal, Sub Court, Rasipuram. He filed the said claim petition claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the accident that took place on 09.04.2002.

(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 2 nd respondent/Insurance Company being insurer of the said bus to pay a sum of Rs.1,31,000/- as compensation to the appellant.