C RAMANI Vs. P MADESWARAN

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Salem, in and by award dated 22.02.2013 in M.C.O.P.No.258 of 2010, the claimant has come forward with the present appeal.

(2.) Since the present appeal has been filed only questioning the quantum of compensation, it is not necessary for this Court to traverse into the other aspects of the award passed by the Tribunal.

(3.) The case of the claimant before the Tribunal is that he was a driver by avocation. On 18.03.2010 he met with a road accident involving Taurus Lorry bearing Reg.No.TN-28-L-9645, owned by the 1st respondent and insured with the 2nd respondent-Insurance Company. He was taken to Kurinji Hospital at Salem, wherein he was admitted and had taken treatment for two days. On examination, it was found that he had sustained multiple fracture and crush injury on his left leg. Thereafter, he was taken to Ganga Hospital at Coimbatore. On 19.03.2010, he underwent a surgery and his left leg above the knee was amputated. He was taking treatment as inpatient from 19.03.2010 to 03.04.2010 initially and thereafter, he was taking treatment as outpatient upto 19.08.2010. Hence, he made a claim for a sum of Rs.25 lakhs as compensation as against the respondents before the Tribunal.