VARADHAN Vs. VENKATESAN

JUDGEMENT

(1.) This appeal has been filed by the appellant/claimant challenging the compensation awarded by the Tribunal in M.A.C.T.O.P.No.4500 of 2018, dtd. 23/1/2023.

(2.) The claim petition was filed stating that on 22/7/2018, at about 17.00 hour, when the appellant was walking on the Ennore High Road, near IOC bus stop, the motorcycle bearing Regn No.TN-03-U-2787, ridden by its rider in a rash and negligent manner dashed against the appellant; that due to the said accident, the appellant sustained grievous injuries and that he was working as driver and hence, entitled to compensation of Rs.6,00,000.00.

(3.) The 1st respondent/owner of the offending vehicle remained exparte before the Tribunal.