A. SUBRAMANI Vs. MANI

JUDGEMENT

(1.) THE injured victim of a motor accident, who has been awarded compensation by the Motor Accidents Claims Tribunal, has filed the present appeal contending that the compensation awarded by the Tribunal is grossly inadequate.

(2.) FACTS briefly are: The appellant, while he was getting down from a passenger bus bearing registration No. MDH 4589 belonging to the third respondent and insured with the second respondent, being driven in a rash and negligent manner by the first respondent, fell down and sustained fracture of fibula as well as fracture of 2 metatarsus bones in the left leg. He filed M.O.P. No. 201 of 1981 under Section 110-A of the Motor Vehicles Act (hereinafter referred to as 'the Act') before the Motor Accidents Claims Tribunal (Additional Subordinate Judge-II), Chengalpattu, claiming a total compensation of Rs. 25,000/-.

(3.) BEFORE the Tribunal, the appellant examined himself as PW1 and examined the Medical Officer, who treated him, as PW 2. Exhs. A-l to A-3 being the admission and discharge certificates from the hospital were marked on the side of the appellant. On the side of the respondents, A Sampath, Checking Inspector of the vehicle, was examined as RW1 and Exhs. B-l and B-2 were marked.