K.MUNUSAMY Vs. ESWARI ENGINEERING COLLEGE

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed by the claimant in M.C.O.P.No.4867 of 2003, aggrieved over the quantum of compensation awarded by the Motor Accidents Claims Tribunal, II Small Causes Court, Chennai, wherein, the Motor Accidents Claims Tribunal has awarded a sum of Rs.77,500.00 as compensation for the injuries sustained by the claimant in the accident taken place on 13/5/2003.

(2.) The parties are referred to hereunder according to status and ranking before the trial Court.

(3.) On 13/5/2003 at about 2.10 hours, the claimant was riding his two-wheeler bearing registration No.TN 20 B 3751 on CTH Road, near Vaishnav Mahal, Thirumullaivoyal on the west to East direction at that time, the driver of the private bus, bearing registration No.TN 29 A 4477 came in the opposite direction in a rash and negligent manner and dashed against the petitioner's two-wheeler causing grievous injuries. He was admitted in the Government Kilpauk Medical College Hospital, Chennai and after treatment, the petitioner was discharged with grievous injuries. Hence, the petitioner claimed compensation for a sum of Rs.1,50,000.00.