TAMIZHVANAN Vs. VIJAY ARVIND

JUDGEMENT

(1.) The appellant is the claimant in M.C.O.P.No. 2969 of 2002, on the file of the Motor Accidents Claims Tribunal, II Court of Small Causes, Chennai. He has filed the above said claim petition under Section166 of the Motor Accidents Claims Tribunal Rules, 1988, seeking compensation of Rs.9,00,000/- for the injuries sustained by him in a road traffic accident that took place on 01.01.2002.

(2.) The brief case of the appellant/claimant is as follows:

(3.) The owner of the motorcycle bearing Registration No. TN 10 A 5047, was absent before the Tribunal, and therefore, he was set ex-parte. The New India Assurance Company Limited contested the claim petition. Before the Tribunal, on the side of the appellant/claimant, PW1 and PW2 were examined and Ex.P1 to Ex.P10 were marked. On the side of the respondents, no evidences were adduced. After going through the oral and documentary evidence adduced before the Court, the Tribunal awarded a sum of Rs.57,690/- together with interest at the rate of 7.5% per annum and the second respondent is directed to pay the said compensation within two months from the date of order to the appellant/claimant. Having not satisfied with the quantum of compensation awarded by the Tribunal, the claimant has filed the present appeal under Section 173 of the Motor Vehicles Act, 1988.