MANOKARAN Vs. SATHYAMURTHY

JUDGEMENT

(1.) The civil miscellaneous appeal is filed against the judgment and decree dated 20.06.2014 passed in M.A.C.T.O.P.No.210/2011.

(2.) The claimant preferred this civil miscellaneous appeal, seeking enhancement.

(3.) The accident occurred on 23.03.2008 at about 04.30 hrs, near Bus Stand, Masuthi Street, Pattabiram, Chennai. Pattabiram Police Station, registered a case in Crime No.316/2008. The appellant/claimant sustained serious injuries of : (1) Fracture left Humerous with radial nerve palsy, (2) Left tibial plateau fracture, (3) Grade-III B comminuted fracture right tibia with skin and bone loss and multiple abrasion and contusion injuries all over the body grievous in nature.