SEKAR Vs. KRISHNAN

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been filed challenging the judgment and decree dtd. 20/1/2020passed in M.C.O.P. No.105 of 2019 on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Court, Krishnagiri, seeking to set aside the same.

(2.) The case of the appellant is that on 25/4/2008, he was travelling from Vellore to Chennai on his Splendor motorcycle bearing Registration No. TN-23- AB-7417. While so, a TATA ACE vehicle bearing Registration No. TN-21- AB-6546, driven by the 1st respondent in a rash and negligent manner and at an uncontrollable speed, approached from the opposite direction without observing traffic rules and dashed against the appellant's motorcycle near Baluchetty Chatram, G.W.B. Road, Chindhadhiri Medu Junction Road, resulting in the accident. Due to the impact, the appellant sustained major fractures in both legs and multiple grievous injuries all over his body, resulting in permanent disability. Consequently, the appellant filed a claim petition in M.C.O.P. No.105 of 2019 before the Motor Accident Claims Tribunal, Krishnagiri, claiming a compensation of Rs.50,00,000.00. The Tribunal, by judgment and decree dtd. 20/1/2020, awarded a sum of Rs.30,28,400.00, aggrieved by which the present appeal has been preferred by the claimant as the compensation is inadequate.

(3.) Heard Mr. V. Kumaravelan, learned counsel appearing for the appellant, and Mr. J. Michael Visuvasam, learned counsel appearing for the 2nd respondent.