MANO GOPALAKRISHNAN Vs. KALIMUTHU

JUDGEMENT

(1.) These appeals, under Sec. 173 of Motor Vehicles Act, have been filed by the appellant/petitioner for enhancement of the sum awarded in the judgment and decree dtd. 10/1/2025 made in M.C.O.P. Nos.987 and 991 of 2019 on the file of the Exclusive Motor Accident Claims Tribunal, Tiruppur.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the Tribunal.

(3.) Shortly stated, on 27/2/2019, at about 16.30 hours, when the petitioner in MCOP No.991/2019 was riding the motorcycle bearing Registration No.TN 41 Q 4552 with his son (claimant in MCOP No.987/2019) as pillion rider, opposite to Rasakkalpalayam Sennamman Kovil, on Pollachi to Palladam Road, a Light Goods Vehicle (LGV) bearing Registration No. TN 41 AK 0871 driven by the 1st respondent in a rash and negligent manner hit the motorcycle driven by the petitioner in MCOP No.991/2019, as a result of which, the petitioner in the both the petitions have suffered grievous injuries. They preferred claim petitions before the Motor Accident Claims Tribunal, Tirupur, in MCOP No. 987/2019 (filed by Minor Mano Gopalakrishnan) and MCOP No.991/2019 (filed by Gopalakrishnan Kandhasamy) seeking compensation of Rs.30,00,000.00 each for the injuries sustained by them in the said accident.