S. SRINIVASAN Vs. MRS. UMA VIJAYAKUMAR AND OTHERS

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Chief Judge, Small Causes Court), Chennai, in and by award dated 19.09.2013 in M.A.C.T.O.P.No.3520 of 2007, the claimant/victim has filed the present appeal seeking enhancement of the compensation amount.

(2.) It is the case of the claimant/victim that on 09.12.2006 at 5.15 pm, while he was travelling along with his friends in a car bearing Reg.No.TN-09- AK-2165 from Chennai to Pondicherry, near Sikkanankuppam Village, Kancheepuram District, the driver of the said car drove the same in a rash and negligent manner and hit against a transport bus, which was coming from opposite direction. In the said accident, the claimant sustained multiple injuries all over the body. Hence, he made a claim for a sum of Rs. 6 lakhs as against the owner of the said car and its insurer viz., the respondents herein.

(3.) Before the Tribunal, the 2nd respondent-Insurance Company resisted the case of the claimant, by filing counter stating that they are not liable to pay the compensation amount.