V.VEERARAGHAVAN Vs. C.K.VIJAYA KUMAR

JUDGEMENT

(1.) Not being satisfied with the award passed by the II Judge, Small Causes Court, Motor Accident Claims Tribunal, Chennai, in the Judgment and decree passed in M.C.O.P.No.1864 of 2001 dtd. 16/11/2012, this Civil Miscellaneous Appeal is filed by the claimant herein for enhancement of compensation.

(2.) The claim petition was filed by the claimant under Sec. 163(A) and 166 of the Motor Vehicles Act and Rule 3 of M.A.C.T. Rules claiming a compensation of Rs.12,00,000.00 for the injuries sustained by him in a road accident that occurred on 31/8/2000.

(3.) The Tribunal, after hearing the arguments of both sides and upon considering the oral and documentary evidence, has passed the award for an amount of Rs.3,47,500.00 with interest at 7.5% per annum from the date of numbering of the petition, i.e.11/6/2001 till the date of deposit.