PILLAI BALAKRISHNAN JAYNI SADANAM, PERINGALA P.O., MULAKUZHA CHENGANNUR REPRESENTED BY POWER OF ATTORNEY HOLDER SYAMALA, JAYNI SADANAM, PERINGALA P.O., MULAKUZHA CHENGANNUR Vs. GOPALAKRISHNAN PLAVINETHU THEKKETHIL, CHERIYANADU-689511,

JUDGEMENT

(1.) The appellant approached the Tribunal claiming compensation to the tune of ' 7,19,000/- on the allegation that he sustained injuries in a Road Traffic Accident occurred on 19/02/2000 while riding a motor bike. Allegedly the appellant was hit down by a lorry which was coming from the opposite direction. Against the claim, the learned Tribunal awarded a sum of ' 1,24,000/- under various heads. The adequacy of compensation is under challenge.

(2.) We have heard the learned counsel for the appellant and the learned counsel appearing for the 3rd respondent Insurance Company.

(3.) We were taken to the relevant portion of the award which details out the injuries sustained by the appellant in the accident. Medical records reveal that the appellant sustained the following injuries: