P ACHUTHAN Vs. R AMMERJAN

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Dharmapuri, in and by award dated 29.12.2011 in M.C.O.P. No. 676 of 2009, the claimant has filed the present appeal seeking enhancement of the compensation amount.

(2.) Since the present appeal has been filed challenging the quantum of compensation alone, I am not dealing with the other aspects of the award passed by the Tribunal.

(3.) It is the case of the claimant before the Tribunal that on 31.1.2008 at about 9.00 am, when he was riding his two-wheeler bearing Registration No. TN-29-E-9947 on the Hosur-Adhiyamankottai Main Road, a lorry bearing Registration No. TN-46-0156 owned by the 1st respondent herein and insured with the 2nd respondent/Insurance Company, came in a rash and negligent manner from the opposite side and dashed against the two-wheeler and thus, caused the accident. In the said accident, the claimant sustained grievous injury on the left leg and on account of the same, his left leg below the knee was amputated. It is further case of the claimant that he is a bachelor and because of the amputation of his left leg, his opportunity for the marriage has diminished. Hence, he made a claim for a sum of Rs. 30 lakhs as compensation as against the owner of the vehicle and its insurer/Insurance Company.