ANANDABABU Vs. MANIVANNAN

JUDGEMENT

(1.) Heard the counsel for the appellant and the respondent.

(2.) The appeal is preferred by the claimant seeking enhancement of compensation being not satisfied with the award of the Tribunal. The facts of the case is that on 30.05.2005 at about 11.30 A.M when the claimant was riding his Motor Cycle bearing Reg.No. TN05S5085, in Sathyamoorthy Nagar Main Road, Kennadi Nagar Junction, Chennai, an Auto bearing Reg.No. TN05M5720, in a rash and negligent manner came from behind and hit the claimant. In the said accident, the claimant sustained fracture on his left leg knee, left hand's little finger and suffered severe injuries all over his body. He was admitted in the hospital as inpatient for a day.

(3.) At the time of accident, the claimant was earning a sum of Rs.4,000/- per month as a sales executive in I.C.I.C.I Bank. Hence, he sought for compensation of Rs.5,00,000/- alleging that he incurred medical expenses of Rs.2,00,000/- for his injury and had lost his income during the treatment period and also lost future earning capacity. Before the Tribunal, the appellant filed 9 documents including Ex.P.8 disability certificate and examined Dr.K.Ravindran, in support of his claim. The doctor has given the disability certificate Ex. P.8 assessing the permanent disability as 30%. An FIR has been registered on the driver of the auto. Relying upon these documents, the Tribunal has awarded a compensation of Rs.80,000/- to the claimant. In this appeal, the claimant contended that the award is very less for the injuries sustained.