B SRIDHAR Vs. RAJKUMAR

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (XVI Additional District Judge) at Chennai, in and by award dated 05.07.2012 in M.C.O.P.No.3402 of 2008, the claimant has filed the present appeal seeking enhancement of compensation.

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

(3.) So far as the quantum of compensation is concerned, it is the case of the claimant before the Tribunal that he was working in a private concerned namely Optic World and earning a sum of Rs.18,000/- per month. On account of the accident, that had occurred on 22.06.2005 involving the lorry bearing No.HR-63-0854 owned by the 1st respondent and insured with the 3rd respondent/Insurance Company, the claimant had sustained fracture on his right hand and a surgery was done. Further, due to the disability suffered by him on account of the accident, he is unable to do his works as he was doing before the accident. Hence, he made a claim for Rs.20 lakhs as compensation.