RAMESH BABU Vs. F. STANLEY

JUDGEMENT

(1.) THE appellant, a 43 year old Plumber who met with an accident on 19/02/04 approached the Tribunal claiming a sum of Rs. 3 lakhs as compensation against which the Tribunal awarded a sum of Rs. 1,13,595/ - under various heads. Allegedly while the appellant was walking along the road, he was hit down by a motorcycle driven by the 2 respondent. The 3rd respondent was the Insurer of the offending vehicle.

(2.) IN this appeal, the appellant has challenged the adequacy of the compensation awarded to him.

(3.) MEDICAL records reveal that the appellant sustained type II compound fracture to both bones of the left leg and lacerated wound on the left leg. Initial treatment was done at Medical College Hospital, Thiruvananthapuram from where he was evacuated to Matha Hospital, Thellakom. In Matha Hospital he underwent wound debridement and external fixation re -alignment. He was hospitalised for eight days.