AYYAPPAN Vs. MANOKARAN

JUDGEMENT

(1.) The Appellant/injured Claimant, not being satisfied with the quantum of Compensation awarded by the Motor Accident Claims Tribunal [Special Sub Judge, No.II (FAC)], Villupuram, in M.C.O.P. No.296 of 2017, dtd. 15/10/2019, has come by way of this Civil Miscellaneous Appeal.

(2.) The Appellant/Claimant met with an accident on 9/10/2005, when he travelled as a Pillion Rider in Motor Vehicle driven by one Bharath. It is the case of the Claimant that Tipper Lorry bearing registration No.PY-01-AB 3238, which came in the opposite direction caused the accident and as a result of which, he suffered fracture in the Left Femur. Since no arguments were advanced on the question of negligence and liability, necessary facts leading to the fixation of negligence and liability by the Tribunal not discussed herein.

(3.) Heard the learned Counsel for Appellant/Claimant and the learned Counsel for Second Respondent/Insurance Company.