S.VEERASINGAM Vs. KASIVISWANATHAN

JUDGEMENT

(1.) The appellant is the claimant in M.C.O.P. No.3959/2003 on the file of the Additional District and Sessions Judge, Motor Accidents Claims Tribunal, Chennai. He filed the Claim Petition under Sec. 166 of Motor Vehicles Act, seeking compensation of Rs.8,00,000.00 for the injuries sustained by him in a motor accident that took place on 12/11/2001.

(2.) The brief case of the appellant / claimant is as follows:

(3.) The respondents 1 and 3 remained absent before the tribunal and therefore, they were set exparte. The second respondent / Commissioner of Police, Egmore, contested the claim petition. The additional District and Sessions Judge, Fast Track Court No.V, after analysing the evidence on record awarded a compensation of Rs.2,70,000.00 together with interest at the rate of 7.5% per annum from the date of petition till the date of deposit and directed the second respondent to pay the entire compensation amount. Not satisfied with the quantum of compensation awarded by the tribunal, the appellant / claimant has filed the present appeal under Sec. 173 of the Motor Vehicles Act.