CHANDRAKANT Vs. DEENANATH

JUDGEMENT

(1.) LONE claimant in a case in MVC. 313/08 is before this court challenging the judgment and award passed by the Tribunal on 22.8.2011.

(2.) THE main grievance of the appellant is that compensation of Rs. 4,82,600/ - awarded is inadequate and unjust. It is his argument that the claim towards medical expenses is to the extent of Rs. 5,06,844/ - and the Tribunal has awarded only Rs. 1,77,000/ - without giving any acceptable reason for rejecting the medical bills of higher amount. It is argued that the amount of compensation awarded under other heads are inadequate.

(3.) THE entire records have been called for. Heard learned counsel for the parties.