P. BALASUBRAMANIAN Vs. T.K. ANEESH KUMAR

JUDGEMENT

(1.) THE appellant, a 45 year old man met with an accident on 03/08/94 as the car by which he was travelling collided with a van which was coming from the opposite direction. The accident occurred due to the negligence of the driver of the van which was insured with the 6th respondent Insurance Company. Against the claim of Rs. 7 lakhs, the learned Tribunal awarded a sum of Rs. 2,06,000/ - , the adequacy of which is under challenge in this appeal. We have heard the Learned Counsel for the appellant and the learned Standing Counsel for the respondent Insurance Company. We have also perused the impugned award.

(2.) THE Learned Counsel for the appellant took us to the details of injuries made mention of at paragraph 17 of the impugned award.

(3.) LACERATED wound 2 x 1 cm skin deep on the left upper eyelid.