SENTHILNATHAN Vs. MANAGING DIRECTOR MAG EXCEL EXPORTS LTD

JUDGEMENT

(1.) The appeal has been preferred by the claimant aggrieved over the quantum of compensation of Rs.1,83,100/- for the injuries sustained by him, in the road accident, which occurred on 29.05.2005, when he was riding his motorcycle, which was hit down by the car belonging to the 1st respondent and insured with the 2nd respondent/insurance company.

(2.) The Tribunal after hearing the claim petition came to the conclusion that the accident occurred because of the rash and negligent driving of the car belonging to the 1st respondent and took 65% as disability and awarded a sum of Rs.65,000/- and along with other amounts awarded a sum of Rs.1,83,100/-. Aggrieved over the quantum alone, the claimant has come before this Court.

(3.) Heard, Mr.F.Terry Chellaraja, learned counsel for the appellant and Ms.Elveera Ravindran, learned counsel for the 2nd respondent.