A M ABDULLA Vs. R M MUTHU

JUDGEMENT

(1.) The claimant is the appellant in this appeal. The appellant is aggrieved by the award passed by the Court below granting a sum of Rs.1,68,000/-as compensation for the injuries sustained by him in the road accident that took place on 25.08.2002.

(2.) The facts which led to the filing of the claim petition was that on 25.08.2002 at about 22.15 hours, when the claimant was proceeding in his motor cycle bering Registration No. TN 09 F 0197 in the 10th Avenue Road, near, 7th Avenue Road Junction, the car bearing Registration No. TN 09 B 9669 was driven by its driver in a rash and negligent manner and dashed against the claimant. In the impact, the claimant sustained severe injuries such as fracture over patella right, lacerated injuries over both hands, abrasions over right leg and multiple injuries all over the body. At the time of accident, the claimant was aged 42 years, Proprietor of a business in the name and style of M/s. Anwar Dresses and earning a sum of Rs.6,000/-per month. Therefore, for the injuries sustained by the claimant, he claimed Rs.3,00,000/-as compensation.

(3.) The insurance company resisted the claim petition by contending that the amount sought for as compensation is high inasmuch as the claimant had only sustained simple injuries.