E MOHANRAJ Vs. VASAN ENTERPRISES

JUDGEMENT

(1.) Dissatisfied with the award, dated 14.10.2006 passed in M.C.O.P.No. 5170 of 2004, by the Motor Accident Claims Tribunal, Chennai, the claimant is before this Court for enhancement of Compensation awarded by the tribunal.

(2.) The case of the claimant is that on 4.09.2004 at about 11.30 a.m., while the appellant was riding a T.V.S. Excel motorcycle bearing registration No.TN-22-AE-3690 proceeding towards Pallavaram at G.S.T. road from West to East, near Pallavaram signal, when he was taking right turn, a lorry bearing registration No.TN-31-V-2178 coming from Chennai and proceeding towards Tambaram in a rash and negligent manner and without following the signal, hit against the claimant, thereby caused accident resulting in the appellant sustained grievous injuries. The appellant has filed a claim petition before the Tribunal, claiming Rs.15,00,000/- as compensation against the respondents.

(3.) On the side of the appellant, P.W.1 and 2 were examined and Ex.P1 to P13 were marked. No witness was examined and one postal cover was marked as Ex.R1. The Tribunal, based on the oral and documentary evidence, has awarded Rs.3,05,000/- 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: