A.THILAGAVATHY Vs. G.PRAKASH

JUDGEMENT

(1.) This appeal has been filed challenging the Award passed by the MACT, Special Sub Judge No.1, Small Causes Court, Chennai in MCOP No.3633 of 2014 dtd. 22/10/2019, wherein, the claimant is seeking for enhancement of compensation.

(2.) The case of the claimant is that on 29/4/2014, when he was walking along Mudichur Road and at about 13 hours near Old Perungalathur Ambedkar Statue, the offending vehicle which was a two wheeler owned by the 1st respondent, was driven in a rash and negligent manner and it dashed against the claimant and the claimant sustained Supra Condylar fracture - right femur.

(3.) The claimant underwent treatment as an inpatient for seven days and surgery was also performed. It is under these circumstances, the claim petition came to be filed before the Tribunal.