J SELVAM Vs. N BHARAT

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Tribunal dated 16.10.2012 made in MCOP.No.890 of 2011 on the file of the Motor Accident Claims Tribunal/V Judge, Small Causes Court, Chennai, the petitioner/claimant filed this present appeal for enhancement of award amount.

(2.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.

(3.) The case of the petitioner is that on 14.02.2011 at about 19.30 hours, while the petitioner was standing in the Ponnchery Bus Stop, ECR Road, the first respondent Maruthi Car bearing Registration No.TN-07-AT-8085 came at high speed and dashed against the petitioner causing him head injury, fracture and multiple other injuries all over his body. The petitioner who was aged 23 years was earning a sum of Rs.10,000/- per month by working as carpenter. Due to the injuries suffered by him, he is unable to do his carpenter work resulting in loss of income to him. Thus, the petitioner sought for a sum of Rs.15,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.