CITTIBABU Vs. D JAYAPRAKASH

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Arni by its Award dated 27.11.2009 in M.C.O.P.No.182 of 2008.

(2.) The Appellant sustained injuries as a result of an accident that took place on 05.06.2008, caused by a lorry bearing registration No.TDJ 2196 owned by the first respondent and insured with the second respondent. The Appellant preferred a compensation claim before the Motor Accident Claims Tribunal in M.C.O.P.No.182 of 2008 seeking a compensation of Rs. 3,00,000/- for the injuries sustained by him as a result of the accident. The Motor Accident Claims Tribunal by its Award dated 27.11.2009 in M.C.O.P.No.182 of 2008 directed the second respondent to pay the Appellant a sum of Rs. 65,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realization and also awarded costs.

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal under its Award dated 27.11.2009 in M.C.O.P.No.182 of 2008, the instant appeal has been filed by the claimant seeking enhancement of compensation.