P. VASUDEVAN Vs. A. BHUVANESHWARI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the award dtd. 30/8/2022 made in MCOP.No.8 of 2019 on the file of the Motor Accident Claims Tribunal, Principal Subordinate Judge, Vridhachalam.

(2.) The appellant is the claimant in MCOP.No.8 of 2019 on the file of Motor Accidents Claims Tribunal, Principal Subordinate Judge, Vridhachalam. He filed the above said claim petition, claiming a sum of Rs.10,00,000.00 as compensation for the injuries sustained by him in an accident that took place on 8/12/2016.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the 1 st respondent and directed the 2 nd respondent, insurance company to pay a sum of Rs.4,60,076.00 as compensation to the appellant.