C.RAJA Vs. KUPPUSAMY

JUDGEMENT

(1.) The appellant is the claimant in M.C.O.P. No. 187 OF 2008 on the file of the Additional District Judge, Fast Track Court No.I, Motor Accident Claims Tribunal, Erode. He filed the above claim petition under Sec. 166 of Motor Vehicles Act, seeking compensation of Rs.6,00,000.00 for the injuries sustained by him in a road accident inthat took place on 17/9/2007.

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

(3.) The learned Additional District Judge, Fast Track Court No.I, Motor Accident Claims Tribunal, Erode, after analysing the evidence on record awarded a compensation of Rs.2,21,000.00. However, the tribunal fixed 50% contributory negligence on the part of the appellant / claimant and reduced the compensation amount to Rs.1,10,500.00. The tribunal further directed the second respondent to pay the compensation of Rs.1,10,500.00 together with interest at the rate of 7.5% per annum from the date of petition till the date of deposit to the claimant. Not satisfied with the quantum of compensation awarded by the tribunal, the appellant / claimant has filed the present appeal under Sec. 173 of the Motor Vehicles Act.