VELAYUDHAN Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 23/10/2018 passed by the High Court of Kerala at Ernakulam in MACA No. 2601/2008, by which, the High Court has partly allowed the said appeal and enhanced the total amount of compensation to Rs.8,24,800.00,the original claimant has preferred the present appeal.

(2.) In a vehicular accident, the appellant herein - original claimant sustained very serious injuries resulting into 68% permanent disability (the High Court assessed the same as 100%). The appellant sustained head injury with right temporal contusion with SDH and brain stem injury, fracture multiple metatarsal bones, fracture medial malleolus left foot, pneumothorax left with fracture ribs left side, lacerated wound occipital scalp, contusion left upper arm mid outer side with limited movement of upper limb, burns injury left leg antero medially mid part lacerated wound leg mid anteriorly with adjacent abrasion, lacerated wound between little toe and fourth toe, edema left foot dorsal side multiple bodily injuries. The claimant filed claim petition before the learned Tribunal towards compensation. The learned Tribunal awarded the compensation under different heads as under: <IMG>JUDGEMENT_22_LAWS(SC)9_2022_1.JPG</IMG>

(3.) We have heard learned counsel appearing on behalf of the appellant. At the outset, it is required to be noted that in the vehicular accident the appellant sustained very serious injuries referred to hereinabove and suffered trauma and suffering. The learned Tribunal and the High Court assessed and awarded Rs.50,000.00only towards pain and suffering. Considering the serious injuries suffered by the appellant - claimant and prolonged hospitalisation and the pain and suffering and trauma suffered by the appellant due to the accident, we are of the opinion that the amount of Rs.50,000.00awarded towards pain and suffering can be said to on a lower side. We are of the opinion that in the facts and circumstances of the case and looking to the serious injuries, prolonged hospitalisation and the pain, shock and suffering and trauma, which might have been suffered by the appellant - claimant, it would be just and proper to award Rs.4,00,000.00under the head of pain, shock, and suffering.