G. RAJADURAI Vs. M. BOSE

JUDGEMENT

(1.) THIS civil miscellaneous appeal is filed by the claimant as appellant aggrieved against the award dated 24.2.2004, passed by the Motor Accident Claims Tribunal - Additional District Sessions Judge, Fast Track Court No.III, Madurai, in M.C.O.P.No.1303 of 1999 granting a total compensation of Rs.75,000 (Rupees Seventy -five Thousand only) together with interest at 9% p.a. from the date of filing of the petition till date of payment.

(2.) THE appellant/claimant has filed the claim petition claiming a total compensation of Rs.2,36,500 under various heads for the grievous injuries sustained by him in a road accident and the same has been restricted to a sum of Rs.2,00,000 (Rupees Two Lakhs only).

(3.) DISSATISFIED with the award passed by the Tribunal, the claimant has preferred this appeal before this Court praying for an enhanced compensation.