R YOUSUFF Vs. CHEVRO LEATHER MANUFACUTER

JUDGEMENT

(1.) By the present appeal, the appellant seeks for enhancement to the compensation awarded by the Motor Accident Claims Tribunal Chennai, (Additional District Judge) Dharmapuri to Rs.10,59,000/- (Tribunal) as was originally claimed in the claim petition filed before the Tribunal.

(2.) By the impugned fair and decretal order dated 6.01.2009 in M.C.O.P No.316 of 2007. (Impugned order), the Tribunal has awarded a sum of Rs.4,18,102/- together with interest at 7.5% from the date of the claim petition to the appellant-claimant. The details of the amount claimed and awarded are asunder:-

(3.) Briefly the facts are that at about 7.15 p.m. on 20.05.2004, the appellant was hit by a private bus coming from the opposite direction belonging to the 1st respondent insured with the 2nd respondent after breaching the road divider. The appellant was riding his motor cycle at the time of accident. After hitting the appellant, the bus thereafter hit an auto which was behind the appellant and came to halt.