SUMESH A.N, S/O. NARAYANAN, ALEKKATT HOUSE, PARAKULAM ROAD, IRINJALAKUDA THRISSUR DISTRICT Vs. C.O. ANTONY, CHATHELY HOUSE, KADUPPASSERY (PO), KANNIKKARA DESOM THRISSUR DISTRICT,

JUDGEMENT

(1.) AN L.D. Clerk in the service of an NSS College who sustained comminuted and segmental fracture both bones of right leg, Hemarthosis right knee, Hematoma right thigh in a road traffic accident complains that the Motor Accidents Claims Tribunal did not award him adequate compensation. He claimed a total amount of Rs.3 lakhs as compensation and the Tribunal awarded him only Rs.1,36,911/ - . According to him, the compensation awarded by the Tribunal under various heads is grossly inadequate. We have heard the submissions of the learned counsel for the appellant and those of Sri.A.R.George, the learned Standing Counsel for the Insurance Company.

(2.) THE argument of the learned counsel for the appellant was that the compensation awarded by the Tribunal is inadequate whereas the argument of the Standing Counsel for the Insurance Company was that the Tribunal has awarded adequate compensation.

(3.) THUS in total we award to the appellant a total amount of Rs.28,180/ - over and above what is awarded by the Tribunal. The above amount will carry interest at the same rate as is awarded by the Tribunal in its award. The appeal is allowed. No costs.