LAKSHMI Vs. N.LOGANATHAN

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation in the impugned award dated 11.09.2018 passed by the Motor Accident Claims Tribunal, Special Sub Court-II, Small Causes Court, Chennai in MCOP.No.2007 of 2017. Brief facts leading to the filing of this appeal:

(2.) The Appellant sustained injuries as a result of an accident that took place on 25.03.2017, caused by a Motor Cycle bearing Registration No.TN 05 AZ 8183 owned by the first respondent and insured with the second respondent. The accident happened when the Appellant/claimant was a pedestrian about to cross the road from North to South at EVR Road and Gengu Reddy Subway Junction. The motor cycle (insured vehicle) coming from the west to east direction on the same road dashed against the Appellant/claimant. As a result of the same, the Appellant/claimant sustained injuries.

(3.) The Appellant/claimant preferred a claim before the Motor Vehicle Claims Tribunal, (Special Court No.2), Small Causes Court, Chennai in M.C.O.P.No.2007 of 2017 seeking compensation of Rs.35,00,000/- for the injuries sustained by him as a result of the accident.