M CHELLAMMAL Vs. S SATHYA MOORTHY

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the Award dated 08.02.2010 passed by the Motor Accident Claims Tribunal (5th Court of Small Causes, Chennai) in MCOP.No.747 of 2006.

(2.) The Appellant sustained injuries as a result of an accident that took place on 19.01.2006 caused by a car bearing registration No.TN07-AV-0811 owned by the first respondent and insured with the second respondent. The Appellant preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.747 of 2006 seeking a compensation of Rs. 3,00,000/- which was restricted to Rs. 2,50,000/-. The Motor Accident Claims Tribunal by its Award dated 08.02010 in MCOP.No.747 of 2006 directed the second respondent to pay the Appellant a sum of Rs. 70,000/- together with interest at the rate of 7.5 % per annum from the date of claim till the date of realisation.

(3.) Aggrieved by the Award dated 08.02.2010 in MCOP.No.747 of 2006, the instant appeal has been filed by the claimant seeking enhancement of compensation.