GOPAKUMAR Vs. THE DIVISIONAL MANAGER

JUDGEMENT

(1.) THE claimant, who sustained injuries in a road traffic accident which occurred on 02/07/2004, has come up in appeal.

(2.) HE approached the Tribunal claiming compensation to the tune of Rs. 8,50,000/ -, against which the learned Tribunal awarded Rs. 6,60,400/ -under various heads. The adequacy of compensation is under challenge in this appeal.

(3.) WE have heard the learned counsel for the appellant and the learned counsel for the respondent insurance company.