K R SAIKUMAR Vs. C VELLAISAMY

JUDGEMENT

(1.) The claimant who was awarded a sum of Rs. 16,20,663/- as compensation for the injuries suffered by him in a motor accident that occurred on 03.01.2012 is before us seeking enhancement of compensation.

(2.) We have hard Mr.F.Terry Chellaraja, learned counsel for the appellant and Ms.Harini, learned counsel for the second respondent Insurance Company.

(3.) The appellant was referred to the Medical Board and the Medical Board has assessed the functional disability at 80%.