L RAVI Vs. BAJAJ ALLIANZ GENERAL INSURANCE

JUDGEMENT

(1.) THOUGH the matter is listed for hearing on admission, since lower Court record was called and has been received, learned Counsel on both sides agreed to make submissions for final disposal of the matter. With the consent of learned Counsel, matter was heard for final disposal.

(2.) CLAIM petition of appellant has been allowed in part by the Motor Accident CLAIMs Tribunal by awarding a sum of Rs. 61,000/- with interest. Contending the award to be meagre, he is in appeal.

(3.) APPELLANT deposed in the matter as P. W. 1. He has narrated the injuries sustained on account of road traffic accident. Dr. R. Shashikanth has deposed as P. W. 2. Ex. P. 6 is the wound certificate. Exs. P. 6 to P. 9 and Exs. P. 13 to P. 17 are the medical records. From the evidence of P. W. 2 and the medical records, it becomes evident that the appellant had sustained fracture of left clavicle which is the only grievous injury. Other injuries appear to be simple in nature.