HARIHARAN Vs. SAM TOURS & TRAVELS

JUDGEMENT

(1.) NOT being satisfied with the quantum of Compensation awarded by the Tribunal, the present Appeal is filed by the Claimant as against the Award dated 24.8.2011 made in M.C.O.P. No.259 of 2010 by the Motor Accident Claims Tribunal and Principal Subordinate Judge, Tirunelveli.

(2.) THE brief facts, which are necessary to decide the issue involved in this Appeal are as follows: It is the case of the Claimant that on account of the motor accident, involving he vehicle viz., Mini bus, bearing Registration No.PY -01 -Z -6800, belonging to the First Respondent and insured with the Second Respondent, he had sustained grievous injuries. The nature of injuries sustained by the victim are as follows:

(3.) IT is the submission of the Counsel for the Appellant that considering the gravity of the injuries and the percentage of the Disability suffered by the victim, the total sum of Rs.1,97,400/ - awarded by the Tribunal cannot be said to be an adequate Compensation. Hence, proper enhancement has to be made in the amount awarded by the Tribunal.