M. PARAMASIVAM Vs. P. GOVINDASAMY

JUDGEMENT

(1.) CHALLENGE is made in this Civil Miscellaneous Appeal by the claimant, to the award of Rs.1,25,000/ -, dated 12.12.2005 and made in MCOP No.244 of 2003 on the file of the learned Motor Accident Claims Tribunal (Subordinate Court), Srivilliputhur.

(2.) THE appellant is the claimant. Whereas the respondents 1 and 2 are the owner and the insurer of the lorry bearing registration No.T.C.L.7387, which is said to have been involved in the accident.

(3.) THE respondents 1 and 2 have contested the claim on various grounds. However, on evaluating the evidences both oral and documentary available on record, the learned Claims Tribunal has proceeded to pass an award of Rs.1,25,000/ - towards the compensation for the injuries sustained by the appellant. Being dissatisfied with the award passed by the learned Claims Tribunal, the claimant has approached this court for enhancement of compensation.