R. DINESH Vs. S. SATHEESHKUMAR

JUDGEMENT

(1.) Aggrieved by the award dtd. 10/4/2015 passed by the Tribunal in M.C.O.P. No. 106 of 2010, the appellant/claimant have preferred this Civil Miscellaneous Appeal.

(2.) It is the case of grievous injury suffered by the injured claimant, who has 4th year student studied in the Kongu Engineering College in M. Sc. Software Engineering 5 years integrated course. Upon consideration of the oral and documentary evidence, the Tribunal held that the accident happened due to rash and negligent driving of the first respondent driver and the second Respondent is owner of vehicle, since the second respondent vehicle was insured with the third respondent insurance company, the Tribunal held that the respondents 1 to 3 are jointly and severally liable to pay the compensation. Based on the pleadings and evidences the learned tribunal granted compensation under following heads:-

(3.) Since negligence and liability are not disputed either of parties and only Quantum of compensation arrived by the tribunal is inadequate, hence this court not traversed with regard to negligence and Liability fixed by the tribunal are confirmed