SHIVARAJ Vs. THE EXECUTIVE ENGINEER

JUDGEMENT

(1.) DISSATISFIED with the compensation awarded by the tribunal for the injuries sustained by the appellant in a motor vehicle accident, the present appeal is filed.

(2.) THE facts reveal that the appellant while proceeding on the motor cycle bearing No. MH -12/BK -4624, at that time a jeep bearing No. KA -38/M -683 hit the motorcycle and thereby the appellant sustained grievous head injury. He was treated in hospital and suffered the disability. Hence, a claim petition has been filed for compensation towards pain and suffering, medical expenses etc.

(3.) HEARD learned counsel for the parties.