JAYACHANDRAN Vs. PYARIJAN

JUDGEMENT

(1.) Both the claimant and the insurer have come in appeal. M.A.C.A.3648/2017 is the appeal of the claimant. The insurer's appeal is M.A.C.A.114/2018. The parties are referred to as claimant and insurer.

(2.) It was on 3.11.2009 the accident. The claimant was a passenger in a stage carriage. It was driven in a rash and negligent manner by its driver. The claimant was thrown out of the bus and it ran over his left leg. He sustained serious injuries. His left leg had to be amputated. The above are facts either admitted or proved.

(3.) Heard Sri.P.V.Chandramohan, the learned counsel for the claimant and Sri.Latheesh Sebastian, the learned counsel for the insurer.