ALLIMUTHU Vs. JOHN SURESH

JUDGEMENT

(1.) This appeal, under Sec. 173 of Motor Vehicles Act, has been filed by the appellant/claimant for enhancement of the sum awarded in the judgment and decree dtd. 13/3/2024, on the file of the Motor Accident Claims Tribunal (IV Court of Small Causes, Chennai), in M.C.O.P. No.4118 of 2017.

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

(3.) Shortly stated, on 3/10/2016, at about 14.00 hours, when the appellant / petitioner was riding his two wheeler bearing Registration No. TN-11-H-3722 at Thirumudivakkam Main Road, a Van bearing Registration No.TN-22-CW-6525, which proceeded in the opposite direction at high speed in a rash and negligent manner, dashed against the petitioner's vehicle, due to which the appellant / petitioner sustained grievous injuries and took medical treatment in Rajiv Gandhi Government General Hospital as an inpatient for 32 days and thereafter took treatment as in patient in various spells for nearly about 160 days.