E PADMANABHAN Vs. M PONNAMBALAM

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation awarded under the impugned Award dated 13.02.2007 by the Motor Accident Claims Tribunal, (IVth Judge, Court of Small Causes, Chennai) in MCOP.No.5480 of 2001.

(2.) The Appellant sustained injuries as a result of an accident that took place on 09.04.2001 while he was riding a motor cycle and the accident was caused by a lorry bearing registration No.TN27-Y-7146 owned by the first respondent and insured with the second respondent. The Appellant preferred a claim before the Motor Accident claims Tribunal seeking a compensation of Rs. 2,00,000/-. The Motor Accident Claims Tribunal by its Award dated 13.02007 in MCOP.No.5480 of 2001 directed the second respondent to pay the Appellant a sum of Rs. 1,23,300/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation.

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the instant appeal has been filed by the claimant seeking enhancement of compensation.