C. LOKDEEP Vs. K. VEDANAYAGAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellantclaimant seeking enhancement of the compensation granted by the Tribunal in the award dtd. 4/4/2018, made in M.C.O.P.No.620 of 2014, on the file of the Special Sub Court, (Motor Accident Claims Tribunal), Coimbatore.

(2.) The appellant/claimant filed M.C.O.P. No.620 of 2014, on the file of the Special Sub Court, (Motor Accident Claims Tribunal), Coimbatore, claiming a sum of Rs.20,00,000.00 as compensation for the injuries sustained by him in the accident that took place on 22/1/2014.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred only due to rash and negligent driving by the 1st respondent, driver of the Bus owned by the 2nd respondentTransport Corporation and directed the 2nd respondent to pay a sum of Rs.17,55,424.00 as compensation to the appellant.