P SEKAR Vs. G SATHIYASEELAN

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (III Small Causes Court), Chennai, by award dated 30.04.2014 in M.C.O.P. No. 4568 of 2012, the present appeal has been preferred by the injured/claimant.

(2.) Since the appeal has been filed questioning only the quantum of compensation awarded, it is not necessary for this Court to traverse into other aspects of the award.

(3.) The case of the claimant before the Tribunal was that on 28.08.2012, when he was travelling in a motor cycle bearing Registration No. TN-22-BL-2220, as a pillion rider, a lorry bearing Registration No. TN-46-F-6676, belonging to the 1st respondent and insured with the 2nd respondent, driven in a rash and negligent manner, dashed against the motor cycle from behind, resulting in an accident, on account of which, the claimant sustained multiple grievous injuries, apart from crush injury on his left knee and amputation of left hand above elbow, leading to the filing of claim petition seeking compensation to the tune of Rs.40 lakhs. The Tribunal, on appreciation of oral and documentary evidence, while holding that the driver of the lorry was responsible for the accident, awarded a sum of Rs. 16,97,000/- as compensation. Challenging the same, as already stated, the claimant has come forward with the present appeal.