G Jayachandran, J. - (1.) Heard the Learned Counsel for the appellant and the Learned Counsel for the Respondent No.2
(2.) A claim petition filed under Section 163-A of Motor Vehicle Act, 1988, by the injured against the victim was considered by the Tribunal and a sum of Rs.30,000/- was awarded as compensation. Aggrieved by that, the present appeal is filed for enhancement.
(3.) The appellant/claimant, is the auto driver-cum-owner of the vehicle bearing registration No.TN-20-X-9541. On 05.04.2007, while he was driving his auto, a lorry bearing registration No.TN-10-J-8269, rash and negligently came in high speed and dashed the auto. The claimant sustained injury and hence, petition under Section 163-A of Motor Vehicle Act filed claiming compensation of Rs.2,50,000/- against the insurer of his Auto.;