S. SANTHANAKRISHNAN Vs. THE MANAGING DIRECTOR, TAMILNADU STATE TRANSPORT CORPORATION MADURAI (DIV-IV) LTD.

JUDGEMENT

(1.) The appellant herein is the claimant in M.C.O. P.No. 24 of 20101 on the file of Motor Accident Claims Tribunal-cum-Chief Judicial Magistrate Court, Dindigul. The Motor Accident Claim arose out of a road accident caused by the rash and negligent driving of the driver of the bus of the respondent Corporation and the claimant has suffered with grievous injuries in all over his body.

(2.) The accident is not disputed. The accident had taken place due to the fault of the driver of the second respondent Corporation. The claimants made a claim for Rs. 15,00,000.00 as compensation. But, the Tribunal awarded Rs. 4,92,000.00 by a judgment and decree dated 29.06.2012 in M.C.O. P.No.24 of 2010 under the following heads:

(3.) The appellant has filed this appeal seeking to pay Rs. 9,00,000.00 besides the amount already awarded.