MANIMARAN Vs. KARTHIKEYAN

JUDGEMENT

(1.) Seeking enhancement of compensation granted by the Tribunal in the award dtd. 19/11/2019 made in M.C.O.P.No.66 of 2017 (M.C.O.P.No.11 of 2017 on the file of the Principal District Court, Ariyalur) on the file of the Motor Accidents Claims Tribunal, Sub Court, Jayankondam, the claimant has filed this Civil Miscellaneous Appeal.

(2.) The claim petition was filed under Ss. 140 and 166 of the Motor Vehicles Act, claiming compensation of Rs.20,00,000.00 for the injuries sustained by him in the road accident that occurred on 9/8/2016.

(3.) According to claimant, on 9/8/2016 at about 08.30 P.M., while he was riding the Hero Honda motorcycle bearing Registration No.TN 46 D 5595 on the extreme left side of Trichy - Chidambaram Main Road near one Mason Shankar's house at Nachiyarpettai, the rider of the Bajaj CD 100 motorcycle bearing Registration No.TN 61 J 3079, came from the opposite direction in a rash and negligent manner, dashed on his motorcycle and caused the accident. In the said impact, the appellant and the pillion rider of the appellant's motorcycle were thrown out from the motorcycle and sustained injuries.