A.ELANGO Vs. R.NATARAJAN

JUDGEMENT

(1.) Being aggrieved by the quantum of compensation, the appellant-injured has preferred this appeal.

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

(3.) According to the appellant, at the time of accident, he was aged 47 years and a Journalist. He claimed to have earned Rs.15,000/- per month. To prove the avocation and income, Ex.P9 Identity Card and Ex.P10 Salary Certificate, have been produced. Ex.P11 is the copy of the FIR, registered against the driver of the lorry, bearing Registration No.TNG 7223, insured with National Insurance Company Ltd, 2nd respondent herein. A case in Cr.No.639 of 2004, has been registered on the file of D-3 Guduvancherry police Station, Kancheepuram.