K. SAHADEVAN, S/O. CHATHU, VADASSARI, KANKOL AMSOM, VADASSARI DESOM, KANNUR DISTRICT Vs. ABDUL RASHEED M., S/O. M. HASSAN, MUKRI HOUSE, THAYINERI, PAYYANNUR P.O., PAYYANNUR, KANNUR DISTRICT,

JUDGEMENT

(1.) THE claimant is in appeal. The appellant approached the Tribunal claiming a compensation of Rs.1,05,000/ - on various heads on account of the injuries sustained by him in a road traffic accident occurred on 4/11/1999. Against the claim, the learned Tribunal awarded a sum of Rs.31,450/ - under various heads. The adequacy of compensation is under challenge.

(2.) ALLEGEDLY while the appellant was traveling, by an autorikshaw due to the recklessness of the driver of the autorikshaw, the vehicle capsized and he sustained injuries. The learned Tribunal fixed the primary liability on the driver and the third respondent - Insurance Company was directed to pay the amount.

(3.) THE appellant was hospitalized with the following injuries: