L. RAMESH Vs. B. BABU

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the Award dated 07.09.2011 passed by the Motor Accident Claims Tribunal, Small Causes Court, Chennai in M.C.O.P.No.2551 of 2007. Brief facts leading to the filing of the instant appeal:

(2.) The Appellant sustained injuries as a result of an accident caused by a Tata Indica Car bearing registration No.TN02-W-6115 on 23.07.2006 at about 15.50 hours and the said vehicle is owned by the first respondent and insured with the second respondent. The Appellant preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.2551 of 2007 seeking a compensation of Rs.2,50,000/- for the injuries sustained by him as a result of the accident. The Motor Accident Claims Tribunal by its Award dated 07.09.2011 in MCOP.No.2551 of 2007 directed the second respondent to pay the Appellant a sum of Rs.1,96,200/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation. Aggrieved by the quantum of compensation awarded by the Tribunal, the Appellant has preferred this appeal seeking enhancement of compensation.

(3.) Heard, Mr.V.Chithambaram, learned counsel appearing for the Appellant and Mr.J.Chandran, learned counsel appearing for the second respondent. The first respondent has remained ex parte both before the Tribunal as well as this Court.