G JAGANATHAN Vs. P SUBRAMANIAN AND ORS

JUDGEMENT

(1.) The appellant / claimant has filed the claim petition in M.C.O.P.No.144 of 2000, on the file of Motor Accidents Claims Tribunal, Sub Court, Udumalpet, against the respondents herein for compensation since he had sustained grievous injuries in the motor vehicle accident.

(2.) After contest, the Tribunal had awarded compensation of a sum of Rs.2,14,930/- with interest at the rate of 9% per annum and directed the second respondent herein / owner of the vehicle to pay the said amount.

(3.) Not being satisfied with the findings of the Tribunal, the claimant has filed the above appeal, seeking a direction to the Insurance Company to pay the initial compensation of a sum of Rs.2,14,930/- with interest and also seeking additional compensation of a sum of Rs.4,00,000/-.