K KRISHNAN Vs. SEKAR

JUDGEMENT

(1.) (Civil Miscellaneous Appeal preferred under <S>S.173</S> of against the Common Judgment and decree in O.P.No.744 of 1997, dated 04.04.2001, on the file of the III Judge, Small Causes Court (Motor Accidents Claims Tribunal), Chennai.) 1. The appeal has been preferred by the claimant, who died pending disposal of the appeal, and his Legal Representatives have been brought on record to continue the prosecution of the appeal. The award amount was Rs.1,89,000/- as against the claim of Rs.4,00,000/-.

(2.) ONE Mr.K.Krishnan sustained injuries in the accident, which occurred on 24.02.1996, when he was riding his TVS Champ, which was hit by an Auto Rickshaw driven by the first respondent herein. The aforesaid Krishnan sustained grievous injuries namely fracture on right leg, fracture on the right skull and multiple injuries all over the body. Hence, he filed a claim petition claiming the compensation to the tune of Rs.4,00,000/-. The said claim petition was resisted by the second respondent Insurance Company.

(3.) 2000(IV)CTC page 528 - The managing Director Pandian Roadways Corporation, Madurai /Vs/ S. Rajalakshmi and four others