K GOWTHAM Vs. P VENKATESAN

JUDGEMENT

(1.) This appeal has been preferred by the claimant aggrieved over the quantum of compensation of Rs.15,47,553/- awarded by the Tribunal for the injuries sustained by him in the accident occurred on 11.3.2008 when he was travelling as a pillion-rider at about 9.30 PM in a two-wheeler bearing Registration No.TN-38-Z-6679 from Kalingarayanpalayam to Bhavani on the Erode to Bhavani Main Road, which was hit by an articulated vehicle bearing Registration No.TN-34-E-3452 belonging to the second respondent and insured with the third respondent.

(2.) Heard Mr.Ma.P.Thangavel, learned counsel for the appellant and Mr.T.Ravichandran, learned counsel for the third respondent Insurance Company.

(3.) The only issue to be decided is with regard to the quantum of compensation, as there is no appeal by the Insurance Company questioning the correctness of the finding regarding negligence.