K. KUMAR Vs. K. SUBRAMANIAN

JUDGEMENT

(1.) The claimant is the appellant herein. The claimant is seeking enhancement of compensation, inter-alia, contending that the finding of the Tribunal regarding contributing negligence is unsustainable.

(2.) The appellant/ claimant herein filed the claim petition alleging that on 14.12.2002 at 12 hours, when the appellant/claimant was crossing the Little Mount to Velachery main road junction, a two wheeler bearing Reg.No.TN.22.H.4471, coming to the same junction from Saidapet side, which was driven by its rider in a rash and negligent manner endangering the public safety, hit the claimant. As a result of which, the claimant sustained grievous injuries due to the fault of the rider of the two wheeler.

(3.) Before the Tribunal, the first respondent/owner of the two wheeler remained ex-parte.