VENKATESAN Vs. E. MOORTHY

JUDGEMENT

(1.) This appeal has been filed against the compensation granted by the award dated 05.02.2014, made in M.C.O.P.No. 6 of 2012, on the file of the I Additional District Court, (Motor Accident Claims Tribunal), Tiruvallur.

(2.) The appellant is the claimant in M.C.O.P.No. 6 of 2012, on the file of the I Additional District Court, (Motor Accident Claims Tribunal), Tiruvallur. He filed the said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the accident that took place on 26.05.2010.

(3.) The Tribunal considering the pleadings, oral and documentary evidence, held that the accident occurred due to rash and negligent driving by the driver of the Lorry belonging to the 1 st respondent and dismissed the claim petition as against the 2nd respondent-Insurance Company. Further, the Tribunal directed the 1st respondent to pay a sum of Rs.1,41,100/- as compensation to the appellant.