M DEIVASIGAMANI Vs. S CHINNATHAMBI

JUDGEMENT

(1.) The instant appeal has been filed by the Appellant/claimant challenging the quantum of compensation fixed under the Award dated 21.01.2008 passed by the Motor Accident Claims Tribunal (Additional District Court, Fast Track Court, Erode) in M.C.O.P.No.152 of 2007.

(2.) The appellant sustained injuries on account of the accident which happened on 15.03.2002 at about 5:45 P.M. caused by a bus bearing Registration No.TN.33-N-1257 owned by the second respondent/Transport Corporation. The Appellant/claimant preferred a claim before the Motor Accident Claims Tribunal and the Tribunal by its judgment and decree dated 21.01.2008 in M.C.O.P.No.152 of 2007 directed the second respondent/Transport Corporation to pay the appellant a sum of Rs. 1,63,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realization and the Tribunal has also awarded a sum of Rs. 6,260/- as cost.

(3.) Aggrieved by the award dated 21.01.2008 passed by the Motor Accident Claims Tribunal in M.C.O.P.No.152/2007, the instant appeal has been filed by the appellant/claimant seeking enhancement of compensation.