J.MURALI Vs. N.VASUDEVAN

JUDGEMENT

(1.) The instant appeal has been filed challenging the award dated 30.09.2011 passed by the Motor Accident Claims Tribunal, Fast Track Court (Addl. District and Sessions Judge), Vellore in MCOP.No.285 of 2011.

(2.) The Appellant sustained injuries as a result of an accident caused by a bus bearing registration No.TN23 AB 8299 on 02.07.2007 owned by the first respondent and insured with the second respondent. According to the Appellant, he sustained laceration on the left knee, deformity, diffuse swelling, tenderness of left thigh, dislocation of left knee, and fracture of left femur as a result of the aforesaid accident. The Appellant preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.285 of 2011 seeking compensation of Rs.10,00,000/- for the injuries sustained by him. The Motor Accident Claims Tribunal by its Award dated 30.09.2011 in MCOP.No.285 of 2011 directed the second respondent to pay the Appellant a sum of Rs.1,60,000/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation. Aggrieved by the quantum of compensation awarded by the Tribunal, the Appellant has preferred this appeal seeking enhancement of compensation.

(3.) Heard Mr.R.Nalliyappan, learned counsel appearing for the Appellant and Mr.S.Arun Kumar, learned counsel appearing for the second respondent. The first respondent remained ex parte both before the Tribunal as well this Court.