P U SHANMUGHAN Vs. K P CHERIYA AHAMED

JUDGEMENT

(1.) A tailor who sustained serious injuries - comminuted fracture on shaft middle and oblique fracture on left patella and right forearm, forehead - in a road traffic accident which occurred while the motorcycle he was pillion riding was hit down by a bus driven rashly and negligently by its driver. The bus was admittedly insured at the relevant time with the second respondent Insurance Company. The grievance voiced by the appellant is that as against his claim for a total amount of Rs. 2 lakhs under various heads, the learned Tribunal awarded him only a lump sum compensation of Rs. 6,000/-. He urges that there is gross inadequacy in the compensation awarded by the learned Tribunal to him. According to him, the learned Tribunal should have awarded separate compensation under the heads claimed.

(2.) SRI.Jacob Abraham, the learned counsel for the appellant would address arguments on the basis of the grounds raised in the memorandum of appeal.

(3.) HAVING regard to the nature of injuries and the treatment undergone by the appellant, we award to the appellant Rs. 20,000/- towards pain and suffering.