S. DEVARAJ Vs. C. SARAVANAN

JUDGEMENT

(1.) The injured claimant, seeks enhancement of the compensation awarded to him at Rs.4,10,596.00 for the injuries suffered by him in a road accident that occurred on 4/9/2017.

(2.) According to the claimant, as a result of the accident, he has suffered multiple injuries and fractures, which had a great impact on his earning capacity. It was also contended that the claimant had spent huge amount towards medical expenses and therefore, sought for a compensation of Rs.20,00,000.00. The Insurance Company resisted the claim contending that the accident occurred due to the negligence of the claimant and the vehicle that was insured with the respondent Insurance Company was not involved in the accident.

(3.) The Tribunal however, rejected the claim of the Insurance Company on the factum of the accident and upheld the contention of the appellant / Claimant. The Insurance Company has accepted the finding and has paid the compensation as fixed by the Tribunal. Hence, the claimant is on appeal, seeking enhancement.