SHUNMUGAM Vs. BHARATHI

JUDGEMENT

(1.) "Life is Cruel than death" which statement is demonstrated by the facts of this case. A person who became vegetable due to head injuries in the accident and lost vision in an eye, is before this Court by way of appeal seeking enhancement of compensation.

(2.) In the accident occurred on 9.9.2011, the claimant Shunmugam sustained following severe head injuries:

(3.) On contest, the Tribunal found that the claimant was travelling as a pillion rider in the first respondent's Hero Honda Splender Plus two wheeler, which was driven rash and negligently loosing control and it dashed against another two wheeler resulting in the accident. The Tribunal awarded a sum of Rs. 7,47,600.00 towards compensation. The said award is being challenged before this court on questioning the adequacy of the quantum of compensation by the claimants.