R KUMAR Vs. T N RATHINAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal by the claimants for enhancement of compensation.

(2.) The case of the appellant is that he was aged 35 years at the time of the accident on 24.12.2004 and had suffered injuries while traveling in a bus as a passenger. The appellant herein has filed a restricted claim petition for a sum of Rs.10,00,000/- after assessing the compensation at Rs.13,00,000/-.

(3.) The Tribunal after considering the arguments and evidence on records awarded a sum of Rs.2,00,955/- on the following heads: