A.K. RAVISHANKAR Vs. C. RAJESH

JUDGEMENT

(1.) The Claimant not being satisfied with the quantum of Compensation fixed by the Tribunal has filed the present Appeal against the Award passed by the Motor Accident Claims Tribunal, Additional District Judge (FTC), Vellore, dtd. 1/6/2022 in M.C.O.P. No.427 of 2016.

(2.) The case of the Claimant is that he was riding a Two-wheeler on 27/1/2016 towards Sathuvachari and in the place of occurrence, the Car belonging to the 1st Respondent was driven in a rash and negligent manner and as a result, it dashed on the Two-wheeler and the Claimant sustained the following injuries:

(3.) The Tribunal on considering the facts and circumstances of the case and on appreciation of the Oral and Documentary evidence, came to a conclusion that the accident had taken place only due to the rash and negligent driving on the part of the Driver of the vehicle belonging to 1st Respondent. Having rendered such a finding, the Tribunal fixed the Total Compensation at Rs.5,88,350.00 under various heads as follows: