THENNARASAN Vs. R. SUMAN

JUDGEMENT

(1.) The instant appeal has been filed seeking enhancement of compensation awarded by the Tribunal.

(2.) The appellant filed a claim petition stating that on 10/10/2018 at about 19.30 Hours, while he was travelling as a pillion rider in the motorcycle bearing Reg.No.TN-03-K-7174, the offending motorcycle belonging to the first respondent insured with the second respondent came in a rash and negligent manner and rammed into the two-wheeler, in which, the appellant travelled, as a result of which, the appellant fell down and sustained grievous injuries and thus, entitled to compensation.

(3.) The first respondent remained exparte before the Tribunal.