VETRIVELCHOLAN Vs. P K MOHAMMED

JUDGEMENT

(1.) Aggrieved over the quantum of compensation awarded by the Tribunal dated 14.10.2009 made in MCOP.No.163 of 2007 on the file of the Motor Accident Claims Tribunal/Fast Track Court No.II, Poonamallee, 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 23.10.2006 at about 12.00 hours, while the petitioner was riding his Motor Cycle bearing Registration No.TN-22-T-6566 on the left side of the First Main Road, Opposite to AGS Company, Ambattur Industrial Estate, Chennai, the first respondent crane driven by its driver in a rash and negligent manner dashed against the two wheeler which the petitioner was riding causing him multiple grievous injuries all over the body, while the right thigh, leg and hip was crushed. At the time of the accident, the petitioner was aged about 30 years and by working as a Police Constable in Tamil Nadu Special Police was earning a sum of Rs.7,000/- per month. Due to the injuries suffered by him, his future prospects including his promotion is affected and his carrier opportunities spoiled. Hence, the petitioner sought for a sum of Rs.25,00,000/- as compensation from the respondents, who are the owner and insurer of the vehicle.