M SAJIT BASHA Vs. B RAJENDRAN

JUDGEMENT

(1.) Interest at the rate of 9% per annum, the claimant is before this Court for enhancement of compensation.

(2.) It is is the case of the claimant/appellant herein that the appellant herein has met with an accident on 14.05.2000 at about 10.30 p.m., when he was travelling in a TVS motorcycle bearing registration No.TN-05 C 1189 as pillion rider at Perambur high road towards west, the first respondent was riding the said motorcycle in a rash and negligent manner, hit the autorickshaw bearing registration No.TN-09 2755 which came from the opposite direction, resulting in the appellant sustained fracture in the right leg for which surgery was made in K.M.C. Hospital and he had taken treatment from 15.5.2000 to 15.6.2000, 20.11.2000 to 2.12.2000 26.2.2001 to 16.3.2001 and 11.4.2001 to 26.6.2001. The claimant filed a claim petitioner before the tribunal, claiming compensation of Rs.8,00,000/- for permanent disability and loss of earning.

(3.) The Tribunal, based on the oral and documentary evidence Exs.P1 to P.11, has awarded a sum of Rs.1,27,700/- as total compensation payable by the second respondent/Insurance Company to the claimant under the following heads: <FRM>JUDGEMENT_211_LAWS(MAD)1_2021_1.html</FRM>