JAYARAMAN Vs. RAJA VELU

JUDGEMENT

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

(2.) The claimant while travelling in the first respondent bus bearing Registration No.TN 31 F 6607 from Kallipattu to Villupuram, the said bus dashed against a van bearing Registration No.TN 31 V 3232 owned by the second respondent. Both the vehicles were under insurance coverage by the respondents 3 and 4 respectively. According to the claimant, in the accident, he sustained injury in his right eye and lacerated wound over the body. A claim petition seeking compensation of Rs.20,00,000/- was filed against the owners of the bus and van and the respective insurance company.

(3.) The Tribunal fixed the responsibility for causing the accident on the driver of the bus as well as the van driver in the ration 75:25. Taking note of the wound certificate and the disability certificate, the Tribunal awarded a total sum of Rs.60,000/- with 7.5% interest from the date of numbering the petition till the date of realisation.