LAROSH PETER ROZARIO Vs. EUPHY ROZARIOS HOUSE

JUDGEMENT

(1.) THE appellant a 21 year old B.Com graduate met with an accident on 05/05/01 while riding on the pillion of a motor bike ridden by the second respondent. Against the claim of Rs. 2 lakhs the learned Tribunal awarded a sum of Rs. 96,289/- attributing negligence on the part of the second respondent who was the rider of the bike. THE third respondent Insurance Company who admitted the policy was saddled with the liability of paying the compensation. Dis-satisfied with the amount awarded, the appellant has approached this Court.

(2.) WE have heard the learned counsel for the appellant and the learned counsel for the third respondent Insurance Company. WE have also perused the impugned award. Medical records reveal the following injuries:-

(3.) TOWARDS loss of amenities in life during the period of treatment and convalescence, Rs. 3,000/- was awarded by the Tribunal which also is on the lower side. Undoubtedly the petitioner might not have been able to take solid food for two weeks and he might have been compelled to take rest at least for four months. Hence, towards loss of amenities we are awarding Rs. 7,000/- to the appellant.