SARAVANAN Vs. M SANKARAN

JUDGEMENT

(1.) The claimant has filed this appeal for enhancement of compensation awarded by the Tribunal.

(2.) In the accident that took place on 23.8.1991 at about 10.30 a.m. at Tiruchy - Tanjore road, the claimant/appellant herein suffered grievous injury and in spite of medical-treatment, he had sustained permanent dis-ability. The injury sustained by him is mentioned in para 3, which reads as follows:

(3.) According to the claimant/appellant, the accident took place on account of rash and negligent driving of the bus belonging to the first respondent and insured by the second re spondent. Due to the impact, the motor cycle was thrown away and the appellant, who was a pillion rider sustained injuries as mentioned above. At that time, he was employed as a Business Executive. Because of the disability sustained he is unable to continue his employment and he is not able to attend to his personal needs, he must have an attendant and he needs constant medical care for the rest of his life.