S.JANAKIRAMAN Vs. R.SEKAR

JUDGEMENT

(1.) The appellant/claimant has filed CMA.No.3442 of 2019 aggrieved by the quantum of compensation awarded by the Tribunal in MACTOP.No.3203 of 2008.

(2.) For the sake of convenience, the parties are referred to as per their ranks in MACTOP.No.3203 of 2008.

(3.) It is a case of the petitioner that, on 13/10/2007, when he was riding his TVS Victor Motor cycle bearing Registration No.TN-22-AD-0280, and when he was waiting near Kovalam junction at East Coast Road at 10.00 a.m, a TATA Sumo Car bearing Registration No.TN-22-AM-5767, which was proceeding from Chennai to Mahabalipuram, has dashed against the petitioner. Due to which the petitioner sustained grievous injuries. According to the petitioner, he was initially treated in P.S.Hospital, Kelambakkam and thereafter, admitted in Vijaya Health Centre, Chennai and took treatment as an in-patient. Hence, the petitioner claimed a compensation of Rs.50,00,000.00 with interest against the 2nd respondent, who is the insurer in this case.