B IMTIAZ AHAMED Vs. G BANUMATHI

JUDGEMENT

(1.) The claimant m M.C.O.P. No. 586 of 1994 on the file of the Motor Accidents Claims Tribunal (Third Additional Subordinate Judge), Tiruchirapalli is the appellant in the above appeal. In respect of grievous injuries sustained by him in a motor vehicle accident that took place on 28.8.1993, he filed the said claim petition before the Tribunal claiming compensation of Rs. 15,00,000. The claim petition was resisted by the insurance company, respondent No. 2 therein by filing counter statement. The Tribunal after considering oral and documentary evidence and after holding that the accident was caused due to rash and negligent act of the driver of the lorry MSR 8253 and that the claimant sustained serious injuries, passed an award for Rs. 5,00,000 with interest at 12 per cent from the date of petition till date of deposit. Regarding the disallowed claim, claimant has preferred the present appeal.

(2.) Heard the learned counsel for the appellant. Though the respondents were duly served with notice of this court, none of them has chosen to contest the appeal by engaging a counsel.

(3.) The appellant has filed C.M.P. No. 11661 of 2001 for reception of 8 documents, as described in Schedule appended to that petition as additional evidence in the above appeal. We shall consider the said petition at the appropriate time.