M PRAJWAL KUMAR ALIAS M PRAJWAL Vs. NAGARAJ

JUDGEMENT

(1.) EING dis-satisfied with the quantum of compensation awarded by the Tribunal, the claimant, who is the minor, represented by his father and natural guardian, is in appeal before this Court seeking enhancement of compensation.

(2.) ACCORDING to the claimant, in the motor vehicle accident that occurred at about 11.45am. on 24.06.2006, he sustained injuries to his left ear and other parts of the body and since the upper half of the left external ear had been completely damaged, it was removed. Thus, according to the claimant, he has suffered permanent disability on account of the loss of half of the left ear-pinna and this has affected his future prospectus of the marriage apart from resulting in dis- figuration of his face. After contest, the claim petition was allowed in part awarding total compensation at Rs.94,516/- under different heads, as under:- For loss of ear cartilage and fracture in the left clavicle bone and agony Rs. 50,000.00 For attendant charges and special diet during the period of treatment Rs. 5,000.00 Future Medical expenditure for reconstruction of ear Rs. 20,000.00 Medical expenditure supported by the bills Rs. 14,515.56 Conveyance charges supported by bills Rs. 5,000.00 Total Rs. 94,515.56 Rounded Off to Rs. 94,516.00 Being dis-satisfied with the quantum of compensation, the claimant has presented this appeal.

(3.) I have heard the learned counsel for the appellant-claimant as well as the respondent-Insurance Company and perused the records secured from the Tribunal.