S DASARADHAN Vs. E CHELLAPPAN

JUDGEMENT

(1.) This petition has been filed praying to set aside the order dated 25.6.2002 made in M.P. No. 32 of 2002 in M.A.C.T.O.P. No. 473 of 1999 on the file of the Motor Accidents Claims Tribunal (Additional District Judge-cum- Fast Track Judge-I), Chennai.

(2.) The case of the petitioner is that claiming Rs. 10,00,000 as compensation for the grievous injuries caused to the petitioner in the motor accident that took place on 29.7.1998 at 9.15 hours, he filed M.A.C.T.O.P. No. 473 of 1999 on the file of the Motor Accidents Claims Tribunal, Chennai; that while undergoing treatment, he filed the claim petition; that now, the petitioner is totally deformed and crippled and he is on loss of pay, since he is leading a vegetation life; that he sought to claim enhanced compensation under several heads at Rs. 40,00,000 instead of Rs. 10,00,000 claimed originally; that the trial court dismissed the petition on the ground that no supporting document had been filed and there was no justifiable ground to amend the claim made in the petition. Against that order, this revision is filed.

(3.) Petitioners contentions are that the disability or deformity that has occurred to him on account of the accident since being a genuine one, though at the time of filing of the claim application before the Motor Accidents Claims Tribunal below, he could not have reasonably foreseen that the total deformity would occur to him and, therefore, he claimed only compensation of Rs. 10,00,000 and that later came to be established that the deformity was total and, therefore, he has to necessarily enhance the claim for a sum of Rs. 40,00,000 from Rs. 10,00,000.