N RAJAN Vs. MUTHUKUMAR

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 31.12.2003, made in M.C.O.P.No.651 of 2001, on the file of the Motor Accident Claims Tribunal, Principal Sub Court, Pondicherry, awarding a compensation of Rs.2,90,604/- with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) Aggrieved by the said Award and Decree, the appellant/petitioner has filed the above appeal praying to enhance the compensation from Rs.2,90,604/- to Rs.10,00,000/-.

(3.) The short facts of the case are as follows: On 16.06.2001, at about 10.30 a.m. while the petitioner was riding on a bicycle, on the Pondicherry Vazhudavur road, proceeding from west to east, a Toyota Car bearing registration No.TN04 R3000 belonging to the first respondent, also proceeding on the same direction to Pondicherry, driven by its driver in a rash and negligent manner, hit against the petitioner. The petitioner was thrown on the gravel heal heaped on the road side and thereby the petitioner sustained injury on his right forehead, eyes and at backbone (8, 9, 10) resulting in paralysis of his lower abdomen region. At once, the petitioner was taken to Government General Hospital, Chennai, and admitted as in-patient.