S RAVI Vs. V PRABAKARAN

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 07.11.2009 passed by the Motor Accident Claims Tribunal in M.C.O.P.No.1239 of 2006.

(2.) The Appellant sustained injuries as a result of an accident that took place on 20.01.2006, caused by a vehicle bearing Registration No.TN09-AL-1413 insured with the second respondent. The Appellant preferred a compensation claim before the Motor Accident Claims Tribunal in M.C.O.P.No.1239 of 2006 seeking a compensation of Rs.7,00,000/- for the injuries sustained by him as a result of the above said accident. The Motor Accident Claims Tribunal by its award dated 07.11.2009 in M.C.O.P.No.1239 of 2006 directed the second respondent to pay the Appellant a Sum of Rs.1,28,350/- 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 Award dated 07.11.2009 in M.C.O.P.No.1239 of 2006, the instant appeal has been filed by the claimant seeking enhancement of compensation.