CHIDAMBARESWARAN Vs. SHYAM HOTELS AND RESTAURANTS, CHENNAI

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the 2nd respondent.

(2.) For enhancement of compensation,the claimant has preferred this appeal.

(3.) According to the case records, the claimant met with an accident on 03.05.2013. While he was riding his motor cycle along Poonamallee Mount Road, near Porur Chettiyar Agaram, a van bearing Reg.No.TN-20-BL-2245 rashly and negligently hit the claimant's two wheeler. The claimant sustained fracture injury on his right leg and lacerated injury on his left leg. He was hospitalised for 20 days. At the time of discharge, comminuted fracture injury was found on the right tibia and fibula. The Doctor, who was examined on behalf of the claimant has certified the disability as 40%. Based on the materials and medical bills, the Tribunal has awarded compensation of Rs. 2,29,804/-.