S SHANKAR Vs. R RAMAMURTHY

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 18.07.2006 made in MCOP.No.3664 of 2001 on the file of the Motor Accident Claims Tribunal/III Judge, Small Causes Court, Chennai, the petitioner/claimant filed this present appeal for enhancement of award amount.

(2.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.

(3.) The case of the petitioner is that on 21.10.2000 at about 6.30 p.m., while the petitioner was proceeding as pillion rider in the two wheeler bearing Registration No.TN-22-H-7144 from Velambur to Panaiyur in East Coast Road, near Mani's house in Velambur Village, a Tanker Lorry bearing Registration No.PY-01-J-1148, proceeding from Chennai to Pondicherry, came at high speed on the wrong side of the road dashed against the two wheeler in which the petitioner was travelling causing him Head injury, Multiple contusion in Brain, injury in the Right shoulder, Right Zygoma Fracture, Contusion on both Hemisphere and multiple injuries all over the body. The accident occurred only due to the negligence of the first respondent lorry driver. At the time of the accident, the petitioner was aged 25 years old and by working as a driver was earning a sum of Rs.3,600/- per month. After the accident, due to the injuries suffered, he is not able to attend to his normal work of driver. Hence, the petitioner sought for compensation of Rs.9,00,000/- from the respondents who are the owner and insurer of the offending vehicle.