A.M. JEYA SEKAR Vs. KANNAN

JUDGEMENT

(1.) The present Appeal has been filed by the Claimant in M.C.O.P. No.102 of 2013 on the file of Sub-Court, Padmanabapuram seeking enhancement of Compensation.

(2.) The injured Claimant, who is working as a Junior Engineer in Arasu Rubber Corporation Ltd., on 29/1/2010, when he was riding a Two-wheeler, a Car came from the opposite direction had dashed against the Two-wheeler and he had sustained grievous injuries. The Driver of the Car has been arrayed as the 1st Respondent and the Owner of the Car has been arrayed as the 2nd Respondent and the Insurer of the Car has been arrayed as the 3rd Respondent in the Claim Petition. The Insurer of the Two-wheeler of the injured Claimant is arrayed as the 4th Respondent in the Claim Petition. The Claimant has sought for a Compensation of Rs.25,00,000..00

(3.) A Counter was filed by the Insurance Company challenging the negligence and quantum of the Award as prayed for in the Claim Petition.