B ATHIAPPAN Vs. L BHARATHI

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 16.02.2012 made in MCOP.No.386 of 2009 on the file of the Motor Accident Claims Tribunal/Additional District Judge, Fast Track Court No.I, Poonamallee, 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 06.12.2008 at about 12.30 hours, as the petitioner was riding his two wheeler bearing Registration No.TN-10-D-0903, from East to West in Vijayaraghavapuram 5th Street, Chennai, a Car bearing Registration No.TN-09-AS-4484 came at high speed in the opposite direction dashed against the two wheeler in which the petitioner was proceeding causing him multiple grievous injuries. The accident occurred only due to the rash and negligent driving by the driver of the first respondent car. At the time of the accident, the petitioner was aged about 40 years and as self employed person was earning a sum of Rs.7,000/- to Rs.10,000/- per month by running a provisional store. Due to the injuries suffered, the petitioner is not able to attend his work regularly. Thus, the petitioner seeks a sum of Rs.3,00,000/- as compensation from the respondents who are the owner and insurer of the offending vehicle.