M. TAMILARASU Vs. G. SUBRAMANI (EXONERATED)

JUDGEMENT

(1.) This Appeal is filed by the claimant seeking enhancement of compensation awarded by the Tribunal.

(2.) Heard the learned counsel for the appellant and the learned counsel appearing for the Transport Corporation.

(3.) It is case where the claimant sustained injury, while travelling as a pillion rider in a two wheeler. The said accident took place on 29.07.2014. When the motorcycle rider tried to over take the preceeding vehicle, dashed against the transport Corporation bus. However, the FIR was registered against the driver of the transport Corporation for his negligence and the trial Court also accepted the negligence on the part of the transport Corporation's driver and the version of the transport Corporation regarding the contributory negligence on the part of the motorcycle rider has been rejected. As far as the compensation is concerned, based on the disability certificate Ex.P-12, the Tribunal has assessed 20% and has awarded Rs.40,000/- as compensation for disability. The discharge summary and medical records indicates that the claimant has sustained the following injuries: