K. SATHISH Vs. D. KRISHNAMOORTHY

JUDGEMENT

(1.) The accident victim who was awarded a sum of Rs.1,80,350/- as compensation by the Tribunal, seeking enhancement had preferred this appeal.

(2.) The appellant case is that, at the time of accident was 27 years old. He was self-employed (electrician) earning Rs 400/- per day. On 08/11/2009 at about 5.00 pm while he was riding his TVS XL two wheeler bearing registration No. AP 03 AJ 3623 and proceeding towards Nagalapuram village on the Tiruvallur ' Tirupathi Highways, near Pudur Village lorry bearing registration No. TN AP-03-W-7795 proceeding towards Tirupathi dashed against him and caused multiple injuries over his body.

(3.) He was admitted in the hospital and treated for 49 days as in-patient. Open Reduction Internal Fixation (ORIF) at his femur region and Split Skin Grafting (SSG) was done at his right femur region. His right leg shortened by 1 1/2 inch. The doctor certified that he has sustained 65% Partial Permanent Disability (PPD).