NAGESHA Vs. M S KRISHNA

JUDGEMENT

(1.) Leave granted.

(2.) The question involved in this appeal is whether the award of rs 2,85,000. 00 as the total compensation to the appellant is adequate so that no further enhancement is required to be made therein. Admittedly, the appellant suffered serious injuries as a result of the motor accident because of which he was hospitalised for about four months during which he had to undergo serious surgical operations. Even after the treatment the appellant is g not cured and he has been paralysed for life. The extent of permanent disablement is assessed at 95 per cent. The appellant was aged about 23 years at the time of the accident in 1992.

(3.) On the face of it the amount awarded as total compensation appears to be inadequate. However, learned counsel for Respondent 2 the insurercontended that the amount awarded as compensation is adequate and no enhancement therein is called for.