THIRUVENGADAM Vs. K.B. GOYAL

JUDGEMENT

(1.) THE injured victim of a motor accident has filed the present appeal, contending that the compensation awarded to him by the Motor Accidents Claims Tribunal is grossly inadequate.

(2.) FACTS briefly are: The appellant, on 8.10.1981, was riding on his bicycle with a pillion rider, Durai, when car bearing registration No. TMC 8585 belonging to the first respondent and insured with the second respondent, being driven in a rash and negligent manner hit the cycle and as a result of which the pillion rider died and the appellant sustained serious injuries. The appellant filed M.O.P.No.506of 1981 under Section 110-A of the Motor Vehicles Act before the Motor Accidents Claims Tribunal (Sub-Judge), Chengalpattu, claiming a total compensation of Rs. 25,000/-. The legal representatives of the pillion rider, Durai, filed M.O.P. No. 507 of 1981 before the same court claiming a compensation of Rs. 60,000/-.

(3.) ON the above material, the Tribunal found that the accident was due to the rash and negligent driving by the driver of the car and assessed the damages at Rs. 9,000/- and passed an award in favour of the appellant for the above amount. Contending that the damages are grossly inadequate, the injured claimant has filed the present appeal.