S.VIGNESHWARAN Vs. I.SUDHAKAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/claimant seeking enhancement of the compensation granted by the award dated 25.01.2018, made in M.C.O.P.No.526 of 2015, on the file of the III Court of Small Causes, (Motor Accident Claims Tribunal), Chennai.

(2.) The appellant/claimant filed M.C.O.P.No.526 of 2015, on the file of the III Court of Small Causes, (Motor Accident Claims Tribunal), Chennai, claiming a sum of Rs.15,00,000/- as compensation for the injuries sustained by him in the accident that took place on 02.11.2014.

(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 Mahindra Maxi Cab belonging to the 1 st respondent and directed the 2nd respondent-Insurance Company to pay a sum of Rs.4,28,300/- as compensation to the appellant.