VISHNU Vs. MOHAMMED ALI S/O PAREETH

JUDGEMENT

(1.) A four and a half year old boy, who sustained injuries in a road traffic accident on 10/03/2002, approached the Tribunal claiming a compensation of Rs.16 lakhs, against which the learned Tribunal has awarded a sum of Rs.3,21,600/- under various heads.

(2.) ALLEGEDLY, while the claimant was travelling by a KSRTC bus, it collided with a lorry which was coming from the opposite direction. The learned Tribunal fixed the primary liability on the driver of the lorry and the third respondent was directed to pay the amount. The appellant has come up in appeal challenging the adequacy of compensation.

(3.) AS per Ext,A13 disability certificate, the appellant is having a residual disability of 85%. Accepting the same, the learned Tribunal has awarded a reasonable amount as compensation for permanent disability, which is not at all under challenge.