M KARUNAKARAN Vs. V PERIASAMY

JUDGEMENT

(1.) THE claimant aggrieved by the award of Rs.2,35,000/- as against the claim of Rs.9,00,000/- preferred the appeal.

(2.) THE case of the appellant before the Tribunal was that on 26.4.1998, when he was driving his auto-rickshaw, another auto belonging to the first respondent driven rash and negligently, dashed against his auto-rickshaw and as a result he sustained injury in the right eye by piercing of glass pieces. He almost lost the vision in the right eye and got strain in the left eye. He also sustained a cut injury in nasal bone and multiple head injury. Hence the claim petition was filed to the tune of Rs.9,00,000/- and the same was resisted by the second respondent-Insurance Company. THE first respondent did not contest the claim petition.

(3.) AGGRIEVED by the lesser amount granted by the Tribunal, the appellant/claimant is before this court for enhancement.