(1.) "Not being satisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal cum Additional District and Sessions Judge, FTC IV, Poonamallee, dtd. 17/12/2007 in MCOP. No. 722 of 2005, the claimant has come forward with the present Appeal seeking enhancement of the compensation.
(2.) On 14/6/2005 at about 20:30 hours, when the claimant was standing on the southern side of the Velachery main road, a motor cycle bearing Registration No. TN 10 D 2774, which was driven by its driver in a rash and negligent manner dashed against the claimant and thus caused the accident. In the said accident, the claimant sustained grievous injuries. Hence, the claimant filed a claim petition against both the owner of the vehicle and insurer to pay a compensation of Rs.5,00,000.00 jointly or severally.
(3.) Before the Tribunal, the appellant/claimant examined himself as PW1 and Dr. Sai Chandran was examined as PW2 and marked 8 exhibits, viz., Ex. P1 Copy of complaint, Ex. P2 dtd. 22/7/2005 Xerox copy of FIR, Ex. P3 dtd. 12/7/2005 Xerox copy of discharge summary, Ex. P4 dtd. 25/8/2005 Discharge summary, Ex. P5 Medical bills, Ex. P6 Photos and negatives, Ex. P7 dtd. 14/11/2007 Disability certificate and Ex. P.8 X-ray. On the side of the second respondent, neither any witness was examined nor any document was marked.