S ELUMALAI Vs. S THAMEEM

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 29.04.2015 made in MCOP.No.142 of 2012 on he file of the Motor Accident Claims Tribunal/V Judge, Court of Small Causes, Chennai, the petitioner/claimant filed this present appeal seeking 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 21.01.2010 at about 19.00 hours, as the petitioner was crossing the Kamarajar Salai, near P.W.D Office Bus stop, towards West to East Direction, the van bearing Registration No.TN-20-W-1942 came at high speed dashed against the petitioner causing him multiple grievous injuries all over his body. The petitioner who was aged about 30 years earned a sum of Rs.500/- per day by working as a mason. Due to the fracture and multiple injuries suffered by him, he is not able to attend to his normal work. The accident occurred only due to the negligent driving of the first respondent's vehicle driver and as the same was insured with the second respondent Insurance Company, the petitioner contends that both the respondents are liable to pay a sum of Rs.15,00,000/- as compensation.