A. MOHAMMED NAZIR Vs. K. SENTHILNATHAN

JUDGEMENT

(1.) This Appeal has been filed against the Judgment and Decree dtd. 7/8/2018 passed by the Motor Accidents Claims Tribunal, Special Sub-Judge I, Chennai, in M.C.O.P. No.3492 of 2016.

(2.) The learned Counsel appearing for the Appellant submitted that on 20/3/2016, at about 15.00 hours, the Appellant was travelling as a passenger in a Cycle Rickshaw along the T.H. Road, near Tondiarpet Manikoondu from South to North direction. At that time, a Motorcycle bearing Registration No.TN-07-AS-0504 owned by the First Respondent and insured with the Second Respondent came in a rash and negligent manner and dashed against the Cycle Rickshaw, due to which, the Appellant sustained injuries.

(3.) The learned Counsel appearing for the Appellant further submitted that thereafter, the injured Claimant/Appellant filed Claim Petition before the Tribunal, claiming Compensation of Rs.10.00 Lakhs. After adjudication, the Motor Accidents Claims Tribunal awarded a sum of Rs.1,55,250.00 with Interest at the rate of 7.5% p.a. from the date of filing of the Claim Petition i.e., 13/6/2016 till the date of realisation and costs and directed that the Second Respondent to deposit the Compensation. Aggrieved by the same, the Appellant-Claimant has filed this Appeal for enhancement in Compensation.