P MURALI Vs. C SARASWATHY

JUDGEMENT

(1.) Dissatisfied with the award, dated 6.1.2012 passed M.C.O.P.No.1340 of 2007, by the Motor Accident Claims Tribunal, Chennai, the claimant is before this Court for enhancement of Compensation awarded by the tribunal.

(2.) It is the case of the claimant that on 26.02.2007 at about 12.30 p.m., while the appellant was riding motorcycle bearing registration No.TN-10-E5883 from Kodambakkam to Porur along Arcot road and he was proceeding opposite to Andhra Bank, Valasaravakkam, a van bearing registration No.TN-10-M0264 was driven by its driver in a rash and negligent manner from the opposite direction and hit against the motorcycle, thereby caused accident, resulting in the appellant sustained grievous injuries. The appellant has filed a claim petition before the Tribunal, claiming Rs.6,00,000/- as compensation.

(3.) On the side of the petitioner, P.W.1 to 3 were examined and Ex.P1 to P14 were marked. No witness was examined on the side of the respondents or any document was marked on the side of the respondents. The Tribunal, based on the oral and documentary evidence, has awarded Rs.2,29,800/- as total compensation along with interest at the rate of 7.5% p.a from the date of petition till realization. The total compensation awarded by the tribunal under various heads are as follows: