B.ANNADURAI Vs. M.THANIKACHALAM

JUDGEMENT

(1.) This Appeal is filed by the claimant for enhancement of compensation.

(2.) The facts of the case is that, the claimant herein, on 01.05.2008 at about 7.00 a.m., while riding his moped bearing registration No.TN-33-H-4692 on Perundurai to Erode Main Road near Thindal Vidhya Nagar Petrol Bank, after giving signal to enter the Petrol Bank, he turned left. The driver of the van bearing registration No.TN-28-H-0648 without noticing his signal coming behind in high speed dashed against the moped. The claimant sustained severe injury on his head and all over his body. He was treated at Government Hospital, Erode and immediately shifted to C.M.C Hospital, Coimbatore. He was treated as inpatient from 01.05.2008 to 16.07.2008. Surgery was conducted after opening his skull bone since brain got damaged in the accident. Alleging that, due to the injury, he has lost his poor memory, vision and limp movements, claim petition was filed seeking compensation of Rs.8,00,000/-.

(3.) The claim was based on the following facts.