JEOFREY FERNANDES Vs. FELIX MORAS

JUDGEMENT

(1.) The Claimant, being dissatisfied with the compensation of Rs.4,25,141/- awarded by the Tribunal, is in appeal.

(2.) The fact that an accident occurred on 25.09.2013 when the claimant was riding his scooter when it was hit by TATA Sumo is not in dispute. The further fact that the TATA Sumo was insured is also not in dispute.

(3.) The Tribunal on consideration of the evidence adduced before it has recorded a finding that the claimant has suffered the following injuries.