M PARAMASIVAM Vs. KANDAMANOHAR TRANSPORTS

JUDGEMENT

(1.) Appellant appeals against the award passed by the motor accidents claims tribunal. What he challenges is the quantum.

(2.) The case of the appellant goes as follows : He was a bus conductor. He was employed in the bus bearing registration No.TN 41J 5475. The 2nd respondent who drove the bus applied the break suddenly. The appellant was thrown out of the bus. He fell on the road. The rear wheel of the bus ran over him. He sustained injuries on both legs. The accident was the result of the rash and negligent driving of the bus. The accident was on 8.2001.

(3.) The 3rd respondent, the insurer, alone contested the claim of the appellant before the tribunal. The policy of insurance was admitted. According to the insurer, the appellant himself was negligent since he was standing near the door. The amounts claimed as compensation under different heads were also challenged.