SARAVANAN BOOPATHI Vs. SIVAMURUGAN

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Tribunal, dated 15.03.2017 made in MCOP.No 7544 of 2013 on the file of the Motor Accident Claims Tribunal/2nd Court of Small Causes, Chennai, the present appeal has been filed by the petitioner/ claimant for enhancement of the 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 02.08.2013 at 9.50 hours, while the petitioner was standing in front of Sangeetha Hotel in S.P.Road, a two wheeler bearing Registration No.TN22 CE 8659 which came at high speed, driven in a rash and negligent manner, hit the petitioner causing him multiple grievous injuries. The petitioner suffered fracture in his right leg. The petitioner by working as Manager in a private publication, was earning a sum of Rs.20,000/- per month. Due to injuries suffered, the petitioner is unable to attend to his normal work resulting in loss of income. Thus the petitioner seeks a sum of Rs.1,00,000/- as compensation from the respondents.