JIJESH M Vs. SAINABA

JUDGEMENT

(1.) THE claimant is the appellant. He claimed compensation for personal injuries suffered by him in a motor accident which took place on 15/3/2005. THE Tribunal awarded a total amount of Rs. 1,43,200/- as per the details given in paragraph-21 of the award. We have gone through the details.

(2.) CALLED upon to explain the nature of challenge which the appellant wants to mount against the impugned award, the learned counsel for the appellant assails the impugned award on two specific grounds. First of all, it is contended that the amount of Rs. 56,900/- awarded under the head of medical and miscellaneous expenses is too inadequate. Ext.A7 series are the bills produced. The Tribunal subjected the bills produced to scrutiny. The Tribunal came to the conclusion that all except two bills for a total amount of Rs. 8,000/- can be accepted. Deducting that Rs. 8,000/- which, according to the Tribunal, is not justified by the treatment records; rest of the claim was accepted. The learned counsel argues that the Tribunal has gone wrong in not accepting the said bills for Rs. 8,000/-. We have gone through the relevant discussion which appears in paragraph-14.We are not persuaded to agree that the approach made by the Tribunal is incorrect or warrants appellate correction.

(3.) THIS appeal is, in these circumstances, dismissed.