MANIKANDAN Vs. V. UTHIRAPATHI

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the Order passed in M.C.O.P. No.1418 of 2015, dtd. 7/2/2018 on the file of the Motor Accident Claims Tribunal/Special Subordinate Court, Tiruchirappalli, dismissing the Claim Petition.

(2.) The case of the Appellant/Claimant is that on 13/5/2015 at about 11.00 hours, when he was driving a Lorry bearing Registration No.TN-36-X-8376 on Keelanatham - Gunamangalam Main Road, unexpectedly high voltage wire of Electricity got contact with the top of the Lorry and due to the said impact, he suffered Electrical shock and was thrown away, that he sustained burn injuries on his upper limbs, right elbow, left hand fingers and both legs, that he was immediately taken to Government Hospital, Ariyalur and was referred to Kauvery Hospital, Trichy, that a case came to be registered in Crime No.78 of 2015 on the file of Vikkiramangalam Police Station for the offences under Ss. 279 & 337, IPC against the driver of the Lorry and that the accident was occurred arising out of use of Motor vehicle and during the course of employment.

(3.) It is the further case of the Appellant/Claimant that he had taken inpatient treatment for 19 days, that he underwent Surgery and Skins were harvested from both thighs and implanted on both legs below knee, that he had spent more than Rs.4.00 lakhs towards Medical expenses, that he has sustained permanent disability and he is not in a position to sit, stand, walk and drive the vehicles, that he was aged 24 years at the time of accident and that he was working as a Driver and was getting Monthly Income at Rs.20,000.00prior to the accident.