SELVAM Vs. VEERASAMY

JUDGEMENT

(1.) Having been not satisfied with the award of the Tribunal to the extent of Rs.4,24,035/-, the appellant, being the claimant, has approached this Court, seeking enhancement of compensation as well as on the ground of liability.

(2.) The alleged accident was taken place on 10.10.2010 at about 6.30p.m near Kanai Ayyanar Koil at Villupuram District involving a TATA AC Van bearing Regn.No.PY 01 AW 5389 (first respondent herein). It is alleged that in the said accident, the petitioner had sustained grievous injuries on all over his body. P.W.2- Dr. Ravindran, while examining the appellant/claimant clinically, had fixed the disability at 60%. However, the Tribunal had reduced the percentage of the disability at 50%.

(3.) It is revealed from the records that the injured was aged about 40 years at the time of occurrence and keeping in view of the nature of the injuries and based on the evidences available on record, both oral and documentary, the Tribunal had passed an award of Rs.4,24,035/- under the following heads:-