S DASARATHAN Vs. K THANGARAJ

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 10.02.2014 made in MCOP.No.616 of 2008 on the file of the Motor Accident Claims Tribunal/VI 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 09.03.2007 at about 7.00 p.m., while the petitioner was proceeding in the two wheeler bearing Registration No.TN-09-X-3972, from North to South near Koyambedu Market E Gate, the goods auto bearing Registration No.TN-10-F-3688, came in the opposite direction at high speed dashed against the two wheeler in which the petitioner was proceeding causing him grievous injuries all over his body. The accident occurred due to the rash and negligent driving by the first respondent's vehicle driver. At the time of the accident, the petitioner was aged about 38 years and he was employed as Operator in Addison Company earning a monthly salary of Rs.15,000/-. Due to the injuries suffered, he is unable to attend to his normal work. Hence, the petitioner seeks a sum of Rs.6,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.