(1.) This appeal is filed for enhancement of compensation by LR's of the claimant who died pending claim petition.
(2.) The short facts of case is that, on 08.08.2009 at about 21.30 p.m at Santhome High Road, Karaneeswarar Koil Junction, when the claimant Thiru.Parasuraman was walking towards the east direction, rider of the motorcycle bearing registration No.TN-03-B-5656, dashed against the claimant while driving his two wheeler rash and negligently. The claimant was thrown away and he sustained severe injury all over his body. Claiming compensation of Rs.3,50,000/- petition was filed on the ground that the claimant was earning Rs.200/- per day as Electrician and due to fracture of both bone on his right leg and fracture of right 9 th rib, he has lost his future income due to the disability.
(3.) Pending claim petition, the claimant died and his LR's were brought on record.