M.ARUMUGHAM Vs. V.VIJAYAN

JUDGEMENT

(1.) This appeal is filed for enhancement of compensation.

(2.) The appellant herein on 30.01.2013 at about 3 a.m., as assistant of the crane driver while moving along NH 47 Main Road, near Thottiapalayam privu, Vijayamangalam, a KPN bus bearing Reg.No.KA-51-A-7283 coming from the same direction with high speed rash and negligently dashed the crane from behind. In the said accident, the driver of the crane and the claimant sustained grievous injury. Due to the injury, the driver of the crane died on the spot. The claimant was taken to the hospital. He was treated for the following injuries:

(3.) He was treated as in-patient in the hospital for 13 days i.e from 31.01.2013 to 12.02.2013. Claiming a sum of Rs.10,00,000/- as compensation, claim petition was filed against the owner of the bus and its insurer.