VENKATESAN Vs. JANARTHANAN AND ORS.

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred by the Claimant questioning the quantum of the Compensation awarded by the Tribunal, to the tune of Rs. 3,01,500/-, as against the claim of Rs. 10 lakhs. On 1.4.2009, when minor Venkatesan, the Appellant herein, was riding his bicycle, he was hit by a Tanker Lorry belonging to the 1st Respondent and insured with the 2nd Respondent-Insurance Company, which was driven in a rash and negligent manner, resulting in sustaining of injuries by the Appellant. The Appellant, who was 16 years old and who was studying in X standard, took first aid at Government Hospital, Perambalur; then, he was admitted in KMC Hospital, Tiruchirapalli. Subsequently, he was referred to JIPMER Hospital, Pondicherry and then to Stanley Hospital, Chennai. His right leg upto thigh was amputated. Hence, the Claim Petition was filed.

(2.) On enquiry, the Tribunal found that the Tanker Lorry was driven in a rash and negligent manner and that it dashed against the bicycle of the Appellant from behind leading to the accident and rightly awarded Compensation to the Appellant.

(3.) Heard the learned Counsel for the Appellant.