PREMKUMAR Vs. VINOTH NATHINANIAL (DIED)

JUDGEMENT

(1.) The claimant is the appellant herein, who preferred this appeal for enhancement of compensation.

(2.) The brief facts of the case of the claimant in the claim petition are that on 09.10.2005, at about 8.00 pm., at Katpadi Madras Main Road, at old Katpadi, opposite to Janakiraman Complex, when the claimant was proceeding as a rider in Bicycle from West to East direction near by the mud road, a TVS Victor bearing Registration No.TN-23-J-4122 belonging to the first respondent/owner, which was insured with the second respondent/Insurance company, came in the same direction and hit against the claimant's bicycle. In the said impact, the claimant was thrown out together with the bicycle and he sustained instantaneous multiple grievous injuries. Therefore, the claimant filed the claim petition in MCOP.No.301 of 2005, claiming a sum of Rs.10,00,000/- as compensation.

(3.) Before the Tribunal, on the side of the claimant, four witnesses were examined as PWs.1 to 4 and Exs.P1 to P13 were marked. On the respondents side, two witnesses were examined as RW.1 & RW.2 and one document was marked as Ex.R1. Upon hearing both sides and perusing the records, the Tribunal has awarded a sum of Rs.1,95,000/- as compensation.