ARIF PASHA, S/O S.K. NAZEER Vs. THE NEW INDIA ASSURANCE CO. LTD., REP. BY ITS REGIONAL MANAGER AND CHANDRASHEKAR, MAJOR, S/O DANANJAYA NAIDU

JUDGEMENT

(1.) CLAIMANT in MVC No. 1676/2005 is challenging the judgment and Award dated 27.10.2005 awarding compensation in a sum of Rs. 3,000/ -.

(2.) BRIEF facts leading to this appeal are as under: On 14.01.2005 at about 7.30 a.m., claimant along with another co -worker was travelling in a lorry bearing No. KA -13/A -5144 on N.H.48. It is his case that the said lorry met with an accident near Marikuppe Cross, resulting in injuries to his back and spine. It is his case that he was admitted to Sanjay Gandhi Hospital and he was inpatient for a period of fifteen days and thereafter he has taken treatment for a period of six months as outpatient.

(3.) IN this appeal, after service of notice to the Respondent, the entire Trial Court's record was secured. On going through the pleadings, oral and documentary evidence available therein, this Court finds that the compensation awarded to the claimant considering the nature of injuries, is meager and the same is required to be re -assessed on the basis of the oral and documentary evidence available on record.