K. GOPAL Vs. A. PRAKASAM

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". This appeal has been filed for enhancement of the compensation granted by the Tribunal in the award dated 30.11.2018, made in M.C.O.P. No.48 of 2013, on the file of the V Court of Small Causes, (Motor Accident Claims Tribunal) Chennai.

(2.) The appellant filed M.C.O.P. No.48 of 2013, on the file of the V Court of Small Causes, (Motor Accident Claims Tribunal) Chennai, claiming a sum of Rs.10,00,000/- as compensation for the injuries sustained by him in the accident that took place on 28.07.2012.

(3.) According to the appellant, on the date of accident at about 19.30 hours, when he was standing in front of Narayanasamy Welding Shop at O.M.R. Main Road, Kannagapattu, Thiruporur, Kancheepuram District, the driver of a Lorry bearing Registration No. TN-32-T-5991, belonging to the 1st respondent, drove the same in a rash and negligent manner and dashed against the appellant and caused the accident. The accident occurred due to rash and negligent driving by the driver of the Lorry belonging to the 1st respondent. In the accident the appellant suffered multiple injuries and fracture. For the injuries suffered by him, he has filed the claim petition, claiming compensation against the respondents as owner and insurer of the said Lorry.