SHANKAR Vs. BHOOPALAN AND OTHERS

JUDGEMENT

(1.) This appeal is preferred by the claimant not satisfied with the compensation awarded by the Motor Accidents Claims Tribunal, (III Court of Small Causes), Chennai.

(2.) In the claim petition filed before the Tribunal, the claimant has stated that on 10.1.2012 at about 20.15 hours while he was walking along G.S.T. Road, Vandalur, Forest Check Post, a Tempo Travellor bearing Reg.No.TN-10-L-7857 which was proceeding from Guduvancheri to Tambaram, being driven by its driver in a rash and negligent manner dashed against the appellant. In the accident, the appellant sustained grievous injuries and suffered permanent disability at 50%.

(3.) The Tribunal, on appreciating the pleadings and evidence, awarded a total sum of Rs. 1,60,000/- payable with interest at the rate of 7.5% per annum from the date of filing of the claim petition i.e. 20.1.2012 till the date of deposit. Aggrieved by the quantum of compensation awarded, the present Appeal has been preferred by the claimant/injured seeking enhancement of compensation.