V.O. OUSEPH Vs. ABY PETER AND ANR

JUDGEMENT

(1.) The claimant is the appellant. He claimed compensation for the loss suffered by him on account of injuries suffered in a motor accident. The accident and suffering of the loss are admitted. The dispute is only about the quantum of loss suffered.

(2.) The Tribunal, on the evidence available, awarded an amount of Rs. 11,650.00 as compensation as per the details shown below : <FRM>JUDGEMENT_227_LAWS(KER)1_2010.html</FRM>

(3.) The claimant/appellant claims to be aggrieved by the quantification of the loss. He was an inpatient for two days (both days inclusive - from 2/5/01 to 3/5/01). He had suffered fracture of the greater tuberosity left. According to him, he had continued treatment thereafter. He was not able to pursue his normal avocation for a long period. He was employed as Security Guard and his monthly income was Rs. 4,000.00, he claimed.