D HENRY Vs. S LATHA

JUDGEMENT

(1.) The Appellant has filed this Civil Miscellaneous Appeal under Section 173 of The Motor Vehicles Act, 1988 against The award dated 28.7.2004 made in MCOP.No.3529/1999 by The learned VI Judge, Small Causes Court (MACT) Chennai.

(2.) The Appellant has also filed an application in CMP.No.191/2001 seeking permission to enhance The claim made in The claim petition to Rs.14,00,000/- lakhs instead of Rs.5,00,000/-.

(3.) On 16.12.1998 at about 9.15 p.m., while The Appellant/claimant was riding The motorcycle bearing Reg.No.TN-22-A-3913 along GST Road, Chromepet from North to South, The driver of The lorry bearing Reg.No.TN-57-D-9129 dashed against The motorcyclist causing grievous injuries to him. According to The claimant, The lorry was driven rashly and negligently at a great speed and hit behind The motor cycle. Report of The incident was lodged at The Police Station and The police registered a case against The driver of The lorry.