SAMINATHAN Vs. K NALLUSAMY

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Perambalur by its Judgement and Decree dated 06.04.2009 in MCOP. No.229 of 2007.

(2.) The appellant while traveling in a load auto as loadman suffered injuries on account of rash and negligent driving by the driver of the load auto. As result of the injuries suffered by the appellant, he made a claim of Rs.4,00,000/- before the Motor Accident Claims Tribunal, Perambalur in M.C.O.P.No.229 of 2007. The Motor Accident Claims Tribunal, Perambalur, by its Judgment and Decree dated 06.04.2009 passed in MCOP. No.229 of 2007, partly allowed the claim and awarded a compensation of Rs.70,000/- together with interest at the rate of 7.5% from the date of claim till the date of realization with costs in favour of the appellant.

(3.) Aggrieved by the compensation awarded by the tribunal, the instant appeal has been filed by the appellant/claimant seeking enhancement of compensation.