(1.) THE claimant is before this Court seeking enhancement of compensation as against the sum awarded in MVC No. 30/2005.
(2.) HEARD the learned Counsel for the parties and perused the appeal papers.
(3.) THE discharge summary which was marked as Ex.P7 indicates that the claimant had suffered four injuries. Though the same were not of a serious nature, however, the fact that he was hospitalised for three days is not in dispute. Keeping this aspect in view and also considering the fact that the claimant was in India on a holiday and during the said period, he had suffered the said injuries in the accident and had taken the treatment and also had got all tests done to rule out any other complications would indicate that he had suffered sufficiently due to the said accident. If this aspect is kept in view, the compensation awarded towards pain and suffering is on the lower side and as such a further sum of Rs. 16,000/ - is awarded under the said head.