P.ELANGOVAN Vs. S.MURALI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the appellant/claimant who sustained a fracture in the right thigh bone and other injuries, in the accident occurred on 13.01.2008 when he was riding his two wheeler from Thanjavur to Kumbakonam and he was hit by an Ambassador car coming in the opposite direction. Therefore, the claim petition.

(2.) On contest, the Tribunal found that the driver of the car was rash and negligent and fixed the liability on him and awarded a sum of Rs.1,42,197.00 (Rupees One Lakh Forty Two Thousand One Hundred and Ninety Seven only), after deducting a sum of Rs.35,549.00 (Rupees Thirty Five Thousand Five Hundred and Forty Nine only) being 20% of the amount towards contributory negligence fixed on the appellant/claimant. Not satisfied with the quantum of compensation, the appellant/claimant is before this Court.

(3.) Heard Mr.G.Karnan, learned Counsel for the appellant/claimant and Mr.C.Jawahar Ravindran, learned Counsel who takes notice for the second respondent.