SIDDARAJUNAYAKA Vs. P S MOHAN KUMAR

JUDGEMENT

(1.) APPELLANT/claimant is before this Court for enhancement of compensation.

(2.) LEARNED Counsel for the appellant submits that the claimant sustained in all 7 injuries in the motor accident that occurred on 21.10.2007. Out of 7 injuries, injury Nos.6 & 7 are grievous in nature. He also submits that the claimant spent about 2 lakhs towards medical expenses, but the Tribunal has awarded compensation of Rs.1,01,786/- towards medical expenses. He submits that the compensation awarded on all the heads is on the lower side and no compensation has been awarded towards future loss of earnings.

(3.) IT is the case of the claimant that he was 32 years old, carpenter by profession and earning Rs.5,000/- per month. The Tribunal has disposed of MVC Nos. 1374/2008 & 1375/2008 by common Judgment. The appellant is the claimant in MVC No. 1375/2008. In paragraph 16 of the impugned judgment, the Tribunal has referred about the injuries sustained by the claimant. As per Ex.P9, the claimant has sustained in all 7 injuries:-