R. APPAVOO Vs. R. KARTHIK

JUDGEMENT

(1.) This appeal filed by the claimant seeking enhancement of compensation awarded by the Tribunal for the injury sustained in the road accident.

(2.) The case of the claimant/appellant is that on 16.10.2015 at about 06.15 p.m., while he was riding his Splender two motorcycle bearing Reg.No.TN-46 E5320 along Perumbalur-Attur main road from east west near Koneripalayam Byepass Rountana, a Eicher lorry bearing Reg.No.TN-45-BF-5793 proceeding from west to east driven rash and negligently dashed the motorcycle and caused the injury to him.

(3.) In the accident the claimant sustained fracture on anterior wall of right frontal sinus, fracture both bones in right leg, fracture of left hand galeazzi and fracture in left hand forearm, lacerated wound in left hand and left knee, fracture of nasal bone, fractures in left chest 5 th and 6 th ribs with small pleural effusion/hemothorax. The claimant was admitted at Government Hospital, Perumbalur. Thereafter, he was shifted to ABC hospital, Trichy. He was treated as in-patient between 16.10.2015 and 23.10.2015. At the time of the accident, the claimant was 58 years old, working as Foreman in T.N.E.B., Poolambadi. Claiming compensation of Rs.20,00,000/-, the claim petition was filed against the owner of the Eicher lorry and its insurer.