SHANKAR GANESH Vs. V. GOVINDARAJ

JUDGEMENT

(1.) The petitioner is the appellant before this Court seeking enhancement of the award passed in M.C.O.P.No.513 of 2011 by the Motor Accident Claims Tribunal, Krishnagiri. The brief facts are as follows and the parties are referred to in the same rank as before the Tribunal.

(2.) The petitioner would submit that he was travelling in a Tractor Trailer in which bricks were loaded. According to the petitioner, the driver of the Tractor has driven the same in a rash and negligent manner and while driving the Tractor, he had lost control of the wheels as a result of which, the Tractor has capsized. The petitioner has fallen on the road and the bricks in the Tractor Trailer fell on him, as a result of which he had sustained grievous injuries.

(3.) The petitioner was immediately taken to the Dr. Radhakrishnan Hospital, Krishnagiri for First Aid. Thereafter, the petitioner was taken to Sparsh Hospital, Bangalore. It is the case of the petitioner that he was an inpatient for 29 days and had fractures at 3 places and he had claimed a compensation of a sum of Rs.10,00,000.00. It is the case of the petitioner that he is an Agriculturist and Load man, earning a monthly income of a sum of Rs.10,000.00 and aged about 27 years.