YASAR Vs. RANJITH K T

JUDGEMENT

(1.) THIS appeal is preferred against the award of the Motor Accidents Claims Tribunal, Kozhikode in O.P.(MV)2396/05. The claimant, a minor boy aged 12 years sustained injuries in a road accident and the Tribunal awarded him a compensation of Rs. 9,000/ -. Dissatisfied with the quantum the claimant has come up in appeal.

(2.) HEARD the learned Counsel for the appellant as well as the insurance company. A perusal of the award would reveal that the boy was admitted on 10.7.05 and discharged on 16.7.05. C.T. scan was taken which revealed a fracture on the occipital bone and small extra axial haematoma adjacent to the fracture site. He was advised to take some medicines and there is also an indication that the fracture of the clavicle was healing. So taking into consideration these aspects I am inclined to enhance the compensation as follows.