RAMACHANDRAN Vs. SANTHA

JUDGEMENT

(1.) The appellant filed this appeal to set aside the Judgment dtd. 13/10/2011 in MCOP.No.269 of 2009 on the file of the Motor Accident Claims Tribunal, Principal Subordinate Court, Tirunelveli.

(2.) The case of the appellant/claimant is that on 13/9/2008, at about 06.45 pm, when he was travelling in a bus bearing Registration No.TN 45 N 2841, a van bearing Registration No.TN 33 AZ 2613 belonging to the first respondent and insured with the second respondent, came in a rash and negligent manner and dashed against the bus, as a result of which, the appellant/claimant sustained grievous injuries. Immediately, he was taken to Meenakshi Mission Hospital at Madurai and was admitted as inpatient from 13/9/2008 to 27/9/2008. Hence, he filed MCOP.No.269 of 2009 on the file of the Motor Accident Claims Tribunal, Principal Subordinate Court, Tirunelveli claiming compensation for the injuries sustained by him.

(3.) The Motor Accident Claims Tribunal, Principal Subordinate Court, Tirunelveli after analysing the evidence on record, awarded a compensation of Rs.4,06,580.00 together with interest at the rate of 9 % p e r a n n u m t o t h e c l a i m a n t . S e e k i n g e n h a n c e m e n t o f t h e q u a n t u m o f compensation awarded by the Tribunal, the appellant/claimant has filed this appeal.