KARTHICK Vs. IRUDAYARAJ

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed against the judgment and decree passed by the learned Principal Subordinate Judge, Motor Accidents Claims Tribunal, Tirunelveli in M.C.O.P.No.245 of 2009 dated 11.01.2012.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the second respondent and perused the records carefully.

(3.) It is a case of injury. The appellant/claimant, being dissatisfied with the compensation of Rs. 3,64,000/- awarded by the tribunal, is before this Court, seeking enhancement. According to the appellant/claimant, he was aged about 19 years at the time of accident and was studying B.Sc., Computer Science and the tribunal should have awarded Rs. 50,000/- under the head pain and sufferings instead of Rs. 20,000/- and the monthly income ought to have been fixed as Rs. 4,500/- instead of Rs. 3,000/-. Therefore, he prays for enhancement of a sum of Rs. 3,00,000/- in this appeal.