PRAVEEN Vs. A. CHINNASAMY AND ORS.

JUDGEMENT

(1.) THIS appeal is filed by the claimant - injured mainly aggrieved by the quantum of compensation granted by the Tribunal. The accident occurred on 16.3.2009 at about 9.30 p.m. while he was riding a motor cycle bearing Reg. No. KL -45/A 5282 through Kodakara - Pudukad NH 47 from north -south direction. When he reached near Kurumaly Temple, the offending vehicle, namely, lorry bearing Reg. No. KL -2/AC 6363 came from north -south direction and hit against the appellant's motor cycle. He sustained very serious injuries in the accident and was admitted in the hospital. The Tribunal adjudicated the matter and found negligence on the part of the driver of lorry.

(2.) THE appellant and two witnesses have been examined as P.Ws. 1 to 3 and Exts. A1 to A14 were marked.

(3.) THE Tribunal, in fixing of the compensation, accepted the monthly income only at Rs. 3,500/ -. The claimant had produced Exts. A8 and A9 in this context which are heavily relied upon before this Court by the learned counsel for the appellant to contend for the position that he was getting Rs. 30,000/ - as salary.