SURESH KUMAR Vs. N.KRISHNAN

JUDGEMENT

(1.) The appellant is the claimant in MCOP.No.2464 of 2002 on the file of the Motor Accident Claims Tribunal / VI Court of Small Causes, Chennai. He filed the claim petition under Section 163(A) of the Motor Vehicles Act, 1988 and Rule 3 of MACT Rules seeking compensation of Rs.2,50,000/- for the injuries sustained by him in a road accident on 13.03.2001.

(2.) The case of the claimant in nutshell is as follows:

(3.) The owner of the lorry remained absent before the Tribunal and therefore he was set exparte. The second respondent / National Insurance Company contested the claim petition on all the grounds available to the insured. The learned VI Judge, Court of Small Causes / Motor Accident Claims Tribunal, Chennai after analysing the evidence on record, awarded a compensation of Rs.70,850/- together with interest at the rate of 9.5% per annum to the claimant. Not being satisfied with the quantum of compensation awarded by the Tribunal, the claimant has filed the present appeal under Section 173 of the Motor Vehicles Act, 1988.