JAGADEESAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The claimant not being satisfied with the quantum of compensation awarded by the Tribunal in MCOP No.2137 of 2019, dtd. 2/8/2023 has preferred this appeal seeking for enhancement of compensation.

(2.) The case of the petitioner is that on 20/8/2018 at about 19.30 hours, when the petitioner was travelling as a pillion rider in a two wheeler bearing Regn. No.TN-03-V-8076 from Vandavasi to Pukkathurai on Mangalam Village near Government Primary School, at that time, a Government bus bearing Regn. No. TN-32-N-3083 proceeding opposite direction driven by the driver in a rash and negligent manner and dashed on the petitioner's vehicle and caused an accident. Due to which, the petitioner sustained injuries, for which he underwent treatment in the hospital. Under these circumstances, the claim petition came to be filed before the Tribunal seeking for payment of compensation of Rs.50,00,000.00.

(3.) The Tribunal on considering the facts and circumstances of the case and on appreciation of 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 rider of the respondent. Having come to such a conclusion, the Tribunal fixed the total compensation payable at Rs.2,01,184.00 under various heads as follows: <IMG>JUDGEMENT_72_LAWS(MAD)6_2025_1.jpg</IMG>