UTHAM MANDAL Vs. N. SURESH

JUDGEMENT

(1.) This appeal has been filed for enhancement of the compensation granted by the award dated 08.11.2012, made in M.C.O.P.No. 206 of 2011, on the file of the IV Additional District Court, (Motor Accident Claims Tribunal), Bhavani, Erode District.

(2.) The appellant is the claimant in M.C.O.P.No. 206 of 2011, on the file of the IV Additional District Court, (Motor Accident Claims Tribunal), Bhavani, Erode District. He filed the said claim petition, claiming a sum of Rs.10,00,000/- as compensation for the injuries sustained by him in the accident that took place on 15.09.2010.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the 1st respondent, driver of the bus belonging to the 2nd respondent and dismissed the claim petition as against the respondents