KUMAR Vs. GANAPATHY

JUDGEMENT

(1.) The appeal is filed by the injured claimant for enhancement of compensation.

(2.) The appellant herein claiming that he sustained nasal bone fracture, cut in upper lip, zygomatic bone fracture, maxilla injury, swelling in the right leg, right arm, right wrist Grade II fracture in Mandible and Elles, in the road accident occurred on 15.04.2013 at about 06.45 p.m., when he was riding his bicycle from West to East direction, Sengadu Chetty street, near Kancheepuram Chettinadu Co-operative Bank, attributing negligence on the part of the driver of Eicher Van bearing Registration No.TN-21-AK-6799, who dashed against his bicycle, filed claim petition seeking Rs.5,00,000/- as compensation against the owner of the lorry and its Insurance Company.

(3.) The Insurance Company filed counter resisting the claim on the ground that it was the negligence of the claimant, who recklessly drove his vehicle without noticing the Eicher Van proceeding. He has attributed to the alleged accident by his negligence. The injury and the disability claimed are exaggerated and the claimant is not entitled for the compensation claimed.