N.MURUGAN Vs. M.S.SARAVANAN

JUDGEMENT

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

(2.) The appeal is filed by the claimant/injured seeking for enhancement of compensation.

(3.) On 01.04.2013, at about 4 p.m., while the claimant was riding his two wheeler bearing Registration No.TN 20 CX 3829 near Senneerkuppam Sri Diesel Pump Service, Tiruvallur District, a tipper lorry bearing Registration No.TN K 7950, rash and negligently driven by its driver, hit the claimant from back and caused accident. In the accident, the claimants sustained fracture of left thigh bone and was admitted in the hospital for treatment of left distal femur fracture for five days as inpatient in Sundaram Medical Foundation, Chennai.