NOORI Vs. NARENDRAN

JUDGEMENT

(1.) This Appeal has been filed against the Judgment and Decree, dtd. 21/2/2024 passed by the Motor Accidents Claims Tribunal, Special Sub Court No.II, Court of Small Causes, Chennai, in M.C.O.P. No.567 of 2021.

(2.) The learned Counsel appearing for the Appellant submitted that on 18/11/2020, at about 18.30 hours, the Appellant was walking at G.S.T. Road near Maraimalai Nagar Dancy Bus Stop. At that time, an Ashok Leyland Van bearing Registration No.TN-87-5600 owned by the First Respondent and insured with the Second Respondent came in a rash and negligent manner and hit the Appellant, 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.20.00 Lakhs. After adjudication, the Motor Accidents Claims Tribunal awarded a sum of Rs.1,78,000.00 with Interest at the rate of 7.5% p.a. from the date of Petition i.e., 22/1/2021 till the date of payment and costs and directed the Second Respondent to deposit the Compensation. Aggrieved by the same, the Appellant Claimant has filed this Appeal for enhancement in Compensation.