A.MOORTHY Vs. N.CHINNUSAMY AND OTHERS

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation awarded under the Award dated 19.01.2010 passed by the Motor Accident Claims Tribunal Cum Sub Court, Sankari in M.C.O.P.No. 526 of 2008. The brief facts leading to the filing of the instant appeal are as follows:-

(2.) The Appellant sustained injuries as a result of an accident that took place on 15.07.2008 at about 9.45 a.m. caused by a lorry bearing registration No.TN-52-2869 owned by the first respondent and insured with the second respondent. The Appellant preferred a compensation claim for a sum of Rs. 2,00,000/- before the Motor Accident Claims Tribunal in M.C.O.P.No. 526 of 2008 against the respondents. The Motor Accident Claim Tribunal by its award dated 19.01.2010 in M.C.O.P.No.526 of 2008 directed the second respondent to pay the Appellant a sum of Rs. 51,571/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realization and also awarded Advocate fees at Rs. 1,657/-.

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the instant appeal has been filed by the claimant seeking enhancement of compensation.