KARTHI @ KARTHIKEYAN Vs. T. RAVI KUMAR

JUDGEMENT

(1.) Claimant has filed this appeal seeking enhancement of compensation awarded by the learned Sub Judge, (Motor Accidents Claims Tribunal), Dharpuram, in M.C.O.P.No.215 of 2011, dated 26.02.2016.

(2.) The accident in this case happened on 09.04.2010 at about 8.15 p.m., on the Dharapuram to Udumalai main road near Kanniyathal Kovil. On the date of the accident, the claimant was riding a TVS 50 moped bearing Registration No.TN-37-J-2963 on the left edge of the road from North to South and at that time, the first respondent drove a Maruthi Omni Van bearing Registration TN-09-F9857 from South to North in a rash and negligent manner from the opposite direction and dashed against the moped. As a result of which, the claimant sustained grievous injuries and multiple injuries all over his body. Immediately after the accident, the claimant was taken to Dharapuram Government Hospital and thereafter shifted to Ganga Hospital at Kovai, where he was taken treatment as an inpatient for 27 days; surgery was done in many places and plate was also fixed. For the injuries sustained by him, he has filed a claim petition claiming a sum of Rs.6,00,000/- as compensation.

(3.) Before the Tribunal, the injured/claimant examined himself as P.W.1 and P.Ws.2 and 3 were also examined and documents Exs.P.1 to P.19 were marked. No witness was examined and no document was marked on the side of the respondents before the Tribunal.