M.MURUGAN Vs. P.PANDIAN

JUDGEMENT

(1.) Aggrieved by the quantum of compensation awarded by the Tribunal, the claimant has come before this Court by way of this appeal.

(2.) It is not in dispute that appellant is a victim of road accident that had taken place on 2/12/2014 at about 18.50 hours. The petitioner was a rider of an unregistered motorcycle. While he was proceeding near Timmavaram Petrol Bank, a van with registration No.TN-02-R1590 owned by 1 st Respondent, came in the opposite direction and hit the motorcycle of the petitioner. As a result, the petitioner suffered three fractures in shaft of right femur, both the bones in the right leg and fracture in the lateral condyle right femur. It is claimed by the appellant that the accident had taken place due to negligence of driving of the first respondent. Hence, the claim petition was filed.

(3.) The first respondent remained ex-parte and the claim petition was resisted by the second respondent by filing counter.