M. RAJA Vs. C MALATHI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(2.) The appeal is filed by the accident victim for enhancement of compensation.

(3.) According to the claim petition, on 04.10.2011, at about 07.15 hours, when the appellant was proceeding in his motor cycle bearing Registration No.TN07-BK-4042 on Royapettah High Road towards Mandaveli, a car bearing Registration No.TN-06-B-1671 proceeding from Kutcherry Road towards Mandaveli, rash and negligently dashed against the motor cycle near Luz junction. As a result, the claimant sustained injury over his body. He was admitted in the hospital. He was treated as inpatient from 04.10.2011 to 07.11.2011. His left big toe was amputated. The skin grafting was done and cross leg flap is causing loss of earning capacity. Therefore, he has filed the claim petition against the owner of the car and the insurer seeking compensation of Rs.3,81,000/- restricting to Rs.3,00,000/-.