N.K. MANOHARAN Vs. SHAJI GEORGE AND OTHERS

JUDGEMENT

(1.) Appellant sustained injuries in a road accident. His claim for compensation was allowed by the tribunal partly. The appeal is filed to get the compensation enhanced.

(2.) The accident was at 7.30 pm on 26.7.2008. The appellant was a passenger in a bus which bore registration No.KL 8AH 4041. It was driven in a rash and negligent manner. The appellant was thrown out of the bus. He sustained grievous injuries. The bus was insured with the 3rd respondent. The above are facts either admitted or proved.

(3.) Heard Sri. P.V. Chandramohan, the learned counsel for the appellant and Sri.George Cherian, the learned senior counsel for the 3rd respondent.