PAPANAIKA S/O SOMLANAIKA Vs. NATIONAL INS. CO. LTD. BY ITS BRANCH MANAGER AND H. KADIR S/O LATE AJAMATHULLA

JUDGEMENT

(1.) THE claimant in MVC. No. 913/05 is before this Court seeking enhancement of compensation as against the sum awarded by the Tribunal.

(2.) HEARD the learned Counsel for the parties and perused the appeal papers.

(3.) IN addition to the said compensation, the claimant is also entitled to the enhanced compensation under the head of pain and suffering, considering the nature of injuries and the period of treatment undergone by him. Therefore, a sum of Rs. 10,000/ - is awarded as enhancement under the said head. In addition to the same, considering the nature of the injuries suffered and also keeping in view the nature of disability as accepted by the Tribunal, the amount of Rs. 10,000/ - awarded towards loss of amenities is on the lower side. Hence, a further sum of Rs. 10,000/ - is awarded under the said head. Therefore, the claimant in all is entitled to enhanced compensation of Rs. 41,600/ - with interest at the same rate as awarded by the Tribunal.