RAJAN NAIR Vs. P V PRADHEESH

JUDGEMENT

(1.) This appeal is preferred against the award of the Motor Accidents Claims Tribunal, Manjeri in O.P.(MV) 148/06. The claimant, a 55 year old manual labourer, sustained injuries in a road accident and the Tribunal awarded him a compensation of Rs.25,600/- with 7% interest. It is against that decision the claimant has come up in appeal for enhancement.

(2.) Heard. A perusal of the document would reveal that the claimant was treated as an inpatient in the hospital from 21.6.05 to 23.6.05. He was treated in the private hospital called Moulana Hospital at Perinthalmanna. He had sustained dento alveolar fracture of 4 teeth. All the four teeth were extracted. I am granting the following additional compensation as follows.

(3.) For pain and sufferings I award Rs.2,000/- more, for the extraction of four teeth, an additional compensation of Rs.4,000/- is awarded, towards loss of earnings I award a further sum of Rs.2,500/- and considering the fact that four teeth were extracted that he would not have been in a position to swallow solid food therefore for extra nutritious food I award Rs.1,500/- thus making an additional compensation of Rs.10,000/-.