S. SELVAKUMAR Vs. LUCKY SILKS

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. 26/6/2023 made in M.C.O.P. No.255 of 2019 on the file of the Motor Accident Claims Tribunal / Subordinate Judge, Perambalur.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the Tribunal and at appropriate places, their rank in the present appeal would also be indicated.

(3.) Shortly stated, on 18/10/2018, at about 10.30 hours, the appellant / petitioner was riding his two wheeler bearing Registration No. TN-91-V-6638 with his friend Thangadurai on the pillion. When the appellant / petitioner stopped his two wheeler and waited to cross the road from east to west, near Roever College, a car bearing Registration No.TN-49-BK-3333, owned by the 1st respondent, came in a rash and negligent manner from Chennai to Tiruchirapallai and dashed against the appellant's two wheeler, due to which, the appellant / petitioner sustained multiple grievous injuries all over his body and took medical treatment in Perambalur Government Hospital and further medical treatment in Retna Global Hospital.