V.BHOOPATHY Vs. CHELLAPPAN

JUDGEMENT

(1.) Having not been satisfied with the Award passed on 28/6/2000 by the Claims Tribunal (II Additional District Judge cum Chief Judicial Magistrate), Krishnagiri, this Appeal has been filed by the Claimant seeking enhancement of Compensation.

(2.) The Appellant herein, who is the Claimant in the Claim Petition in M.C.O.P.No. 403 of 1998 along with another person by name, Mr. V. Bhoopathy had moved the Claims Tribunal with a Claim Petition in M.C.O.P. No. 403 of 1998, on the file of the learned II Additional District Judge cum Chief Judicial Magistrate, Krishnagiri, claiming a total sum of Rs.1,00,000.00 for the injuries sustained by him in a road traffic accident.

(3.) As it is seen from the records that on 25/3/1997, the appellant herein along with his associate was proceeding a Two-wheeler (Suzuki Motor Cycle) belonging to his associate viz., Sundararaman who was sitting on the pillion. While they were proceeding near T. Ammapettai Junction, a private passenger bus bearing registration No.TN-45-2199 belonging to the 1st respondent came from the opposite direction in a rash and negligent manner and dashed against the Motor Cycle. On account of this impact, both of them had sustained injuries. After, the accident both were taken to Krishnagiri, Rajasekar Hospital and admitted as in-patients.