THOMAS Vs. P SIVASUBRAMANIAM

JUDGEMENT

(1.) Though the appellant has sustained injures and assessed by PW2, Doctor, to have suffered 30% permanent disability, by fixing negligence on the appellant/claimant, for causing the accident, the claims tribunal held that the appellant is entitled to a sum of only Rs.25,000/-, under 'No Fault Liability' for permanent disablement and denied the quantum of compensation claimed under various heads. Being aggrieved over the decision fixing negligence on him and the quantum of compensation, the injured/claimant has filed this appeal.

(2.) Short facts leading to the appeal are as follows:

(3.) Before, the claims tribunal, the appellant has further submitted that he sustained grievous injuries and became unconscious. A criminal case was registered against him and that he was compelled by the police not to defend the matter and therefore, he was constrained to admit the guilt and paid the fine amount. Before the claims tribunal, it was further contended that he was treated in KMC Hospital, Coimbatore and Kumaran Hospital, Coimbatore, and Operations were performed. For the injuries, disablement and the expenses incurred under various pecuniary and non-pecuniary losses, a sum of Rs.10,00,000/- has been claimed as compensation.