P RAJAMANI Vs. E BAKTHAVATCHALAM

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is preferred by the appellant/claimant as against the award dated 29.10.2002 passed by the Motor Accidents Claims Tribunal viz., Second Judge, Court of Small Causes, Chennai in M.C.O.P.No.3580 of 2000 praying for enhanced compensation.

(2.) THE appellant has filed the claim petition originally claiming a sum of Rs.2,00,000/- and restricting the same to a sum of Rs.1,50,000/- as compensation for the grievous injuries sustained by him in the road accident.

(3.) ACCORDING to the learned counsel for the appellant, the Tribunal has granted only a sum of Rs.20,000/- towards loss of earning during treatment period as against the claim of Rs.40,000/- and that the Tribunal has given only lesser amount under various heads in the award without any discussion and in any event, the award of Rs.61,000/- as total compensation is meagre as against a claim of Rs.1,50,000/- and prays for allowing the appeal in the interest of justice.