RENGASAMY Vs. KRISHNAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to enhance the compensation amount in M.C.O.P. No.45 of 2017, on the file of the Motor Accidents Claims Tribunal - Special Sub Court, Dindigul, dtd. 29/6/2018. The appellant herein is the claimant and the respondents herein are the respondents in the original M.C.O.P. Petition.

(2.) A brief substance of the petition, in M.C.O.P. No.45 of 2017, is as follows:- On 3/8/2016, at about 05.30 pm., when the petitioner was riding a two wheeler bearing Registration No.TN-58-P-0880 keeping the left edge of the road, a Milk van bearing Registration No.TN-57-AB-6798 came from the opposite direction in a rash and negligent manner and dashed against the petitioner. The petitioner sustained injuries. He was taken to Dindigul Government Hospital and after getting first aid, he was admitted in Madurai Government Rajaji Hospital and he took treatment as inpatient. The vehicle was insured with the second respondent and the policy was effective. The petitioner was working as a sales agent in S.T.C. Agencies, Oddanchatram and he was earning Rs.12,000.00 per month. The petitioner claim a sum of Rs.10,00,000.00 as compensation.

(3.) A brief substance of the counter filed by the second respondent, in M.C.O.P. No.45 of 2017, is as follows:-