KANNAN Vs. K. SELVAM AND OTHER

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal, (Sub-Court), Nagapattinam in M.C.O.P.No.140 of 2007 dated 06.08.2008. The brief facts leading to the filing of the instant appeal are as follows.

(2.) The Appellant sustained injuries as result of an accident that took place on 18.08.2004 caused by a Trucker Jeep bearing registration No.TAT 3064 insured of the 2nd respondent. The Appellant preferred a claim of Rs. 2,40,500/- which was restricted to Rs. 2,00,000/- before the Motor Accident Claim Tribunal, Sub Court, Nagapattinam in M.C.O.P.No. 140 of 2007. The Motor Accident Claim Tribunal by its award dated 06.08.2008 in M.C.O.P.No.140 of 2007 directed the respondents jointly and severally to pay the Appellant a sum of Rs. 51,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realization and also awarded costs.

(3.) Aggrieved by the quantum of compensation fixed by the Tribunal, the Appellant/claimant has filed the instant appeal.