MINOR HARIHARAN Vs. KAMARAJ

JUDGEMENT

(1.) Seeking enhancement of compensation, the claimant in MCOP No.202 of 2015 on the file of the Motor Accident Claims Tribunal (Sub-Judge) Ariyalur, has preferred this appeal.

(2.) The appellant was 5 years old at the time of accident, which had taken place on 17/7/2015. It is his case that on the faithful day, he was standing along with his mother in front of Nirmala House at Kallangkurichi Mariyammal Kovil Street. At that time, a Tanker Lorry bearing Reg.No.TN-27-B-9499 came in a great speed and in a rash and negligent manner and dashed against him and ran over his leg. In the impact, his left leg was amputated below the knee. The appellant examined Dr.Kanmani as P.W.2 and produced Ex.P.6-Disability Certificate to establish that he sustained 65% disability.

(3.) The Tribunal having come to the conclusion that the driver of the offending lorry was negligent, awarded compensation of Rs.4,37,000.00 by applying Rs.3000.00 per percentage of the disability.