T. ADHITHYA Vs. S. KANNAN

JUDGEMENT

(1.) Challenging the Judgment and Decree, dtd. 22/11/2023 passed in M.C.O.P. No.404 of 2020 on the file of the Motor Accident Claims Tribunal (In the III Court of Small Causes, Chennai), the Claimant has come up with this Appeal.

(2.) In view of the Judgment being passed, Notice to the First Respondent is dispensed with.

(3.) The case of the Appellant is that, on 2/9/2019 at about 6.00 p.m., when the Appellant was travelling as a Pillion Rider in a Motorcycle bearing Regn. No.TN-19-AK-5260, at that time the Driver of the Car bearing Regn. No.TN-11-Q-5807 belonging to the First Respondent had driven the said car in a rash and negligent manner dashed the vehicle in which the Appellant was travelling, as a result of which, the Appellant also fell down and sustained injuries. Thereby, the Appellant filed a Claim Petition claiming a Compensation of Rs.12,00,000..00 After contest, the Tribunal, vide impugned Judgment awarded a Compensation of Rs.5,20,900..00 Aggrieved with the said order, the Claimant has come up with this Appeal seeking enhancement of the Compensation fixed.