SATHISHKUMAR Vs. N.VIDYAKAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the Tribunal in the award dated 01.02.2012 made in M.C.O.P.No.90 of 2010 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Chengalpattu.

(2.) The appellant is the claimant in M.C.O.P.No.90 of 2010 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Chengalpattu. 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 25.03.2010.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the rider of the motorcycle belonging to the 1 st respondent and directed the 2nd respondent-Insurance Company to pay a sum of Rs.3,75,496/- as compensation to the appellant.