KUMARA Vs. N. SUBRAMANI

JUDGEMENT

(1.) LEARNED Advocates appearing for the parties in chorus submit that in view of I.A. 1/2014 having been filed by appellant seeking production of additional evidence matter be remanded to Tribunal, to enable both the parties to tender evidence.

(2.) THIS is a claimant's appeal seeking for enhancement of compensation not being satisfied with the quantum of compensation awarded by MACT, Mysore dated 13.12.2010 in MVC 1131/2009. It was contended by the claimant before Tribunal that on account of injuries sustained in a road traffic accident that occurred on 17.02.2009 while proceeding in a motorcycle along with his friend from Nanjangud to Mysore, a goods van coming from opposite side dashed against him and due to the impact he fell down and sustained multiple injuries. Hence, claimant sought for payment of compensation of Rs. 6,50,000/ - contending inter alia that on account of said injuries sustained he has suffered consequential disability.

(3.) NOT being satisfied with the said compensation claimant is seeking for enhancement. Subsequent to the filing of the appeal claimant has filed an application under Order 41 Rule 27 of C.P.C. enclosing 70 medical bills, train and bus tickets -5 nos. and estimated cost of surgery said to have been issued by Ganga Hospital, Coimbatore and is seeking for said documents being received by way of additional evidence.