PONRAJ Vs. SARAVANAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the appellant against the the judgment and decree, dated 22.10.2018 made in M.C.O.P.No.1175 of 2012, on the file of the Motor Accident Claims Tribunal (IInd Additional District Court), Tirunelveli.

(2.) The claim application has been made by the appellant claiming compensation of a sum of Rs.40 lakhs for the injuries sustained by him due to the accident that occurred on 17.6.2012. The learned counsel for the appellant contended that he sustained severe injuries all over the body including fractures and surgery was also undergone by him and he was under treatment for a very long period and continuous treatment was given to him and he was not restored to his original health condition and he has suffered from disability and incurred huge medical expenses and suffering from mental agony and hence, he claimed compensation of Rs.40 lakhs.

(3.) The second respondent has also filed a counter statement denying the accident, negligence and also the claim made by the claimant, as excessive one.