A.N.MADANASEKARAN Vs. RAM NIWAS

JUDGEMENT

(1.) The present appeal is directed against the impugned award dated 15.09.2012, whereby Ld. Tribunal awarded compensation for a sum of Rs.4,19,764/- with interest @ 9% per annum from the date of filing of the petition till realization of the amount.

(2.) Vide the present appeal, the appellants are seeking enhancement of the compensation amount as noted above.

(3.) Ld. Counsel appearing on behalf of the appellants submitted that Ld. Tribunal erred by awarding Rs.2,18,944/- towards treatment and medicines, whereas the total cost of surgeries itself is Rs.5,32,361/-. Further erred in not appreciating the fact that the surgeries for the left leg were also related to the accident. If the accident had not happened in the first place, the injured would not have gone through the surgeries for right leg and consequently physiotherapy sessions.