- (1.) Metropolitan Transport Corporation has preferred this appeal, questioning the quantum of compensation of Rs.1,08,000/-, awarded to the respondent/claimant, who had lost three toes in the accident, involving a Transport Corporation bus.
(2.) In the accident, which occurred on 22.07.2003, a 19 year old boy, studying 2nd year in B.E. (I & CE) course, in Bharath Engineering College, sustained injuries in the left foot. In this regard, a case in Cr.No.593 of 2003, has been registered against the driver of the Transport Corporation bus, on the file of Selaiyoor Police Station, for the offences, under Section 337 IPC.
(3.) According to the respondent/claimant, after the accident, he was treated in Government Stanley Hospital, Chennai, between 22.07.2003 and 31.07.2003. Three toes have been amputated in the left foot. Due to the accident, he could not concentrate in studies. To prove the nature of injuries and treatment, the respondent/claimant has marked Ex.P2 Accident Register, Ex.P3 Discharge Summary, Ex.P5 Photographs along with CD, showing amputation of toes in the left foot, Ex.P6 X-Rays and Ex.P8 Receipt for X-Rays.;