SUGUNAMMAL Vs. M NEHRU

JUDGEMENT

(1.) THIS appeal has been preferred by the appellant/petitioner against the judgment and decree passed by the Motor Accidents Claims Tribunal (Sub Court), Arni in M.C.O.P.No,234 of 2002 dated 07.10.2004 awarding a compensation of Rs.34,000/- as compensation against the total claim of Rs.1,70,000/-, together with interest at the rate of 9% per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) NOT satisfied with the award passed by the Motor Accidents Claims Tribunal, Arani, the appellant/petitioner has filed this appeal.

(3.) REGARDING the said accident, the North Police Station, Vellore registered a criminal case in Cr.No,279 of 2002 on an alleged offence under Section 279 and 338 of I.P.C. against the first respondent/driver cum owner of the vehicle. The injured petitioner was admitted in the Christian Medical College and Hospital, Vellore as inpatient from 07.05.2002 to 20.03.2002. Subsequently, he took treatment as outpatient with a private doctor.