ALAVUDEEN Vs. DIRECTOR, RURAL DEVELOPMENT OFFICE

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the Judgment and decree dated 26.02.2009 passed by the Motor Accident Claims Tribunal (Subordinate Judge), Nagapattinam in MCOP No.262 of 2007 and has sought for enhancement of compensation.

(2.) The appellant is owning a grocery shop and supporting his grand-children out of the income arising from the grocery shop. On 27.03.2007, he met with an accident caused by a vehicle belonging to the first respondent bearing registration No.TN09 G 0744. According to the appellant, due to the rash and negligent driving of the driver of the vehicle, the accident happened which resulted in causing grievous injuries on the body of the appellant. The appellant made a claim against the respondents seeking compensation of Rs.5,00,000/- before the Motor Accident Claims Tribunal (Subordinate Judge), Nagapattinam in MCOP No.262 of 2007. The Motor Accident Claims Tribunal (Subordinate Judge) Nagapattinam by its judgment and decree dated 26.02.2009 in MCOP No.262 of 2007 directed the respondents to pay the appellant a sum of Rs.10,000/- together with interest at 7.5% from the date of claim till the date of realization as well as awarded cost of Rs.1,000.

(3.) Aggrieved by the quantum of compensation awarded by the tribunal, the appellant has preferred this instant appeal seeking enhancement of compensation.