M.SANTHOSH Vs. M.PITCHAIMANI

JUDGEMENT

(1.) This appeal has been filed by the claimant against the award passed by the Motor Accident Claims Tribunal / IV Additional Sub Court, Madurai made in M.C.O.P.No.1255 of 2022 dtd. 26/2/2025 seeking for enhancement of compensation.

(2.) Heard the learned counsel on either side.

(3.) The case of the claimant was that on 10/3/2022, the claimant was riding his two-wheeler by wearing a helmet and at about 12.10 noon, when the vehicle was going at Solavandhan to Dindigul road and when the vehicle was crossing the place of occurrence, the vehicle owned by the first respondent was driven in a rash and negligent manner and it hit the two-wheeler driven by the appellant, as a result of which, the appellant sustained serious injuries, resulting in the amputation of the left leg below the knee. It is under these circumstances, the claim petition came to be filed before the Motor Accident Claims Tribunal.