MOORTHY Vs. THIRU O N GUGANBABU

JUDGEMENT

(1.) This appeal has been filed against the award dated 08.11.2012 made in MCOP.No.113 of 2008 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate, Dindigul.

(2.) In an accident which occurred on 27.07.2008, the appellant sustained crush injury on the left leg and injury on the right knee. Due to crush injury, the left leg of the appellant from the left ankle was amputated. He made a claim in MCOP.No.113 of 2008 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate, Dindigul. Resisting the claim petition, the 2nd respondent filed counter disputing the manner of accident. They also disputed the age, income, avocation of the injured and the compensation claimed under various heads.

(3.) Considering the oral and documentary evidence adduced on either side, the Tribunal directed the 2nd respondent who is the insurer of the offending vehicle, to pay compensation of Rs. 2,17,000/- to the appellant/claimant with 7.5% interest per annum from the date of claim. Not satisfied with the quantum of compensation, the claimant has filed this appeal.