SIGAMANI Vs. P CHANDRAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/claimant against the award and decree passed in M.C.O.P.No.28 of 2003 dated 19.07.2006 on the file of the Motor Accident Claims Tribunal, Additional District Judge-cum-Fast Track Court No.2, Salem.

(2.) The brief facts of the case are that on 07.10.2002 at about 06.30 hrs, the claimant/appellant herein was walking along the road near a workshop at Kondalaampatti Byepass, to get water for his house. At that time, the first respondent's van bearing Regn. No.TN20-D-1177, coming in the same side, driven by its driver in a rash and negligent manner, hit the claimant, due to which the claimant/appellant herein sustained serious injuries. The Claimant was 50 years old, at the time of accident and he was working as a watchman in the workshop and earning Rs.2,000/- per month.

(3.) The appellant/injured person claimed the compensation for a sum of Rs.5,00,000/- for the injury sustained by him in the accident. The Tribunal, on a consideration of the materials available on record, awarded a sum of Rs.85,000/- with interest at 7.5% per annum to the claimant in MCOP.No.28 of 2003 under the following heads:-