M. SIVA Vs. M. KAMALBADCHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the Tribunal in the award dated 31.10.2013 made in M.C.O.P.No.360 of 2009 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Perambalur.

(2.) The appellant is the claimant in M.C.O.P.No.360 of 2009 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Perambalur. He filed the above said claim petition, claiming a sum of Rs.10,00,000/- as compensation for the injuries sustained by him in the accident that took place on 08.04.2009.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the auto belonging to the 1 st respondent and directed the 2 nd respondent-Insurance Company to pay a sum of Rs.98,000/- as compensation to the appellant at the first instance and recover the same from the 1 st respondent.