J.PHILIPS Vs. P.VIJAYAKUMAR

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (III Court of Small Causes), Chennai, in and by its award dated 10.04.2007, in M.C.O.P.No. 3609 of 2001, the claimant has filed the present appeal, seeking enhancement of the compensation.

(2.) On 30.04.2001, at about 00.45 hours, when the appellant/claimant was riding a bicycle on north Usman Road, the first respondent, who was riding a motor cycle, bearing Reg No.TN 07- V 8449 came from south to north direction in a rash and negligent manner and hit against the appellant/claimant, as result of which, the claimant sustained grievous injuries all over the body. Hence, he made a claim petition in a sum of Rs.4,00,000/- as compensation as against the owner of the vehicle/first respondent herein as well as the insurer of the offending vehicle, viz., the second respondent.

(3.) The first respondent/owner of the vehicle remained absent before the Claims Tribunal, and therefore, he was set ex-parte.