MANOGAR Vs. JITENDER SINGH

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the Award dated 03.01.2008 passed by the Motor Accident Claims Tribunal(Sub-Court) Tirupattur, Vellore District in MCOP.No.337 of 2004.

(2.) The Appellant sustained injuries as a result of an accident that took place on 06.07.2004 caused by a lorry bearing registration No. HR46-E-0164 owned by the first respondent and insured with the second respondent. The Appellant preferred a compensation claim before the Tribunal in MCOP.No.337 of 2004 seeking a compensation of Rs. 10,00,000/-. The Motor Accident Claims Tribunal by its Award dated 03.01.2008 in MCOP.No.337 of 2004 directed the second respondent to pay the Appellant a sum of Rs. 49,645/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation.

(3.) Aggrieved by the Award dated 001.2008, passed by the Motor Accident Claims Tribunal in M.C.O.P.No.337 of 2004, the instant appeal has been filed by the claimant seeking enhancement of compensation.