LEELA E.K., W/O. LATE GOPI, ILLATHUKUNI VEEDU, P.O. ERAMALA, KOZHIKODE Vs. K.P. YOOSEPH, S/O. ABOOBACKER HAJI, PALAKKANDY THAZHA VEEDU, ORKKATTERY,

JUDGEMENT

(1.) THE injured is in appeal.

(2.) THE appellant who sustained very serious injuries in a road traffic accident occurred on 23/03/2000 approached the learned Tribunal claiming compensation to the tune of Rs. 3 lakhs. The learned Tribunal after considering the evidence, awarded a sum of Rs. 60,494/ - under various heads. The adequacy of the compensation is under challenge.

(3.) WE heard the learned counsel for the appellant as well as the counsel for the second respondent insurance company. We have perused the copy of the impugned award also.