M. PERIYASAMY Vs. N. SUBRAMANIAM

JUDGEMENT

(1.) The appellant herein is the injured applicant seeking for enhancement of compensation.

(2.) The Injured was employed as a Co-driver in a Lorry bearing Registration No. KA-01-B-5986 belonging to the first opposite party/first respondent on a monthly salary of Rs.7,000.00. On 7/10/2010, at about 03.00 AM while the injured was travelling in the lorry as co-driver, near Grivanahalli Petrol Pump, Tumkur to Bangalore NH-4 main road at Karnataka State, the driver of the said lorry suddenly hit behind the another lorry bearing registration No. KA-01- B-5986, due to the accident the appellant sustained grievous injuries and multiple fractures resulting which amputation of left leg below knee. The applicant stated that the said accident took place during the course of employment and claimed compensation from the second respondent/Insurance Company, being the insurer of the offending vehicle.

(3.) The Deputy Commissioner, Labour Commissioner at Salem, after considering the case on its own merits, had awarded a sum of Rs.3,56,793.00 as compensation, being in adequate quantum the present appeal is filed.