KALVI KALAI ARASU Vs. MURUGESAN

JUDGEMENT

(1.) The injured, wheel-chaired, had claimed a sum of Rs. 30,00,000/- and the Motor Accidents Claims Tribunal had awarded a sum of Rs. 9,50,000/-. Contending that the amount of compensation awarded is inadequate, the injured/claimant has filed this appeal praying for enhancement of the compensation awarded by the Tribunal in M.C.O.P. No. 534 of 2007 by the judgment 28.4.2009.

(2.) The brief facts of the case are stated hereunder :-

(3.) The factum of negligence is disputed. The nature of injury, period of treatment, medical expenditure involved, alleged permanent disability and the consequential loss of earning capacity are all disputed. The insurance of the vehicle with the third respondent-insurance company is, however, admitted.