DEEPAK Vs. MANAGING DIRECTOR, TNSTC VILLUPURAM LTD

JUDGEMENT

(1.) The appellant has preferred the above appeal challenging the quantum of compensation awarded by the Tribunal.

(2.) The appellant had filed a claim petition, stating that on 4/4/2015, at about 11.45 hours while he was travelling as a pillion rider in a bike bearing Reg.No. TN-22-U-1912, a Government Bus bearing Reg.No.TN-21- N-0942 belonging to the respondent Corporation came in a rash and negligent manner and dashed against the vehicle, in which, the appellant travelled. As a result of which, the appellant sustained grievous injuries and hence, entitled to compensation.

(3.) The respondent resisting the claim petition and stating that the accident took place only on account of the negligence of the rider of the two wheeler, in which the two pillion riders including the appellant travelled; that the rider did not have a valid driving license at the time of the accident; and that in any case, the claim made by the appellant is excessive and prayed for dismissal of the claim petition.