N. NARESH Vs. V. PARTHIBAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is focused against the Judgment and Decree, dtd. 1/4/2019 passed in M.C.O.P. No.282 of 2015, on the file of the Motor Accident Claims Tribunal/Chief Judicial Magistrate, Vellore.

(2.) Claim Petition was filed under Sec. 166 of Motor Vehicles Act 1988, claiming Compensation of Rs.2,00,000.00 for the injury sustained by the Appellant in a Motor accident that occurred on 28/6/2014.

(3.) The Tribunal after hearing both sides arguments and upon considering Oral and Documentary evidence, has granted Compensation of Rs.25,000,.00fastening the liability on the 1st Respondent alone. Against which the present Appeal is filed by the Claimant questioning the liability as well as quantum.