RAVICHANDRAN Vs. P. SABAREESH

JUDGEMENT

(1.) The appellant had filed this appeal to enhance the compensation amount made in the fair order dtd. 19/12/2024 made in M.C.O.P.No.24 of 2022 on the file of the Motor Vehicle Accident Claims Tribunal, Principal Subordinate Court, Krishnagiri

(2.) The brief facts of the case of the appellant/claimant is as follows: On 13/8/2011 when the appellant was riding a two wheeler bearing Registration No.TN-29-CZ-3371 a car bearing Registration No.Tn-77-AZ-1077 came in the opposite direction and dashed against the appellant. As a result of which the appellant sustained grievous injuries. Since the accident happened only due to the driver of the car, the appellant filed a claim petition against the first respondent/owner of the car and the second respondent/insurer of the car before the Tribunal claiming compensation at Rs.69,52,000.00 .

(3.) Upon considering the oral and documentary evidence, the Tribunal partly allowed the claim petition and awarded a sum of Rs.6,81,890.00 as compensation, directed the second respondent to pay the said amount to the appellant along with interest at the rate of 7.5% per annum from the date of petition till the date of realisation.