V MUTHU Vs. A KUPPUSAMY

JUDGEMENT

(1.) THE claimant is THE appellant.

(2.) FOR the injuries sustained due to the negligent driving of the bus belonged to the second respondent, the claimant filed a petition claiming compensation of Rs. 1,00,000/-. The Tribunal awarded only Rs. 26,892/-. Hence, this appeal for enhancement of compensation.

(3.) I have heard the counsel for the parties.