MANOJ MOHAN KUMAR Vs. C. SUNDAR RAJ

JUDGEMENT

(1.) BEING dissatisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal (II Judge, Small Causes Court), Chennai, by order dated 9.11.2010 made in M.A.C.T.O.P.No.1484 of 2007, the present appeal has been filed by the claimant.

(2.) THE claim petition was filed by the injured victim Manoj Mohan Kumar, claiming a sum of Rs.25,00,000/ as compensation for the disability suffered by him in the road accident that had occurred on 1.1.2007, involving the two wheeler insured with the second respondent insurance company.

(3.) RESISTING the claim petition, the insurance company has filed a counter affidavit denying the nature of injuries, period of treatment and alleged disability sustained by the injured victim. Further, in the counter affidavit, it has been stated that the insurance company is not liable to pay any compensation and sought for dismissal of the claim petition.