KARTHIKEYAN Vs. K.S. SURESHKUMAR

JUDGEMENT

(1.) Aggrieved by the quantum of Compensation awarded by the Motor Accident Claims Tribunal/Chief Judicial Magistrate, Perambalur, the Claimant has come before this Court.

(2.) It is not in dispute that Appellant/Claimant suffered injury in a Road accident on 4/6/2017 involving the Bus belonging to the 1st Respondent and insured with the 2nd Respondent. The learned Counsel appearing for the Appellant advanced arguments only on the question of quantum of Compensation.

(3.) Before the Tribunal, the Claimant/Appellant was examined as PW1 and the Manager of the Petitioner was examined as PW2. The Driver of the 3rd Respondent's Bus was examined as RW1.