RAVICHANDRA Vs. ICICI LAMBORD GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award in MVC No. 1822/2011 dated 12.09.2012 on the file of the Court of the FTC and Motor Accident Claims Tribunal at Hassan, whereby the Tribunal has awarded total compensation of Rs. 99,000/ - with interest at 6% per annum from the date of the petition till realization. The contention of the learned counsel for the appellant/claimant is that the claimant had sustained grievous injuries in the accident. The Doctor in his evidence has stated that the claimant had sustained 17% permanent disability to his right upper limb and was hospitalized for 13 days. The Tribunal has not awarded any compensation towards loss of amenities or loss of earning during the treatment period.

(2.) ON the other hand, learned Counsel appearing for the respondent -Insurance Company has sought to justify the impugned judgment and award.

(3.) THERE is no dispute as to the occurrence of the accident and the liability of the respondent -Insurance Company to pay compensation. Having regard to the contentions urged, the only question arises for consideration is as to whether the compensation awarded by the Tribunal is adequate?