RAJESH Vs. A J RAICHEL

JUDGEMENT

(1.) The appellant, a 23 year old head load worker who sustained injuries in a road traffic accident occurred on 3/1/2003, approached the Tribunal claiming a compensation of Rs.3,00,000/- against which the learned Tribunal has awarded Rs.1,73,900/- under various heads. Allegedly while the appellant was riding his motor bike, he was hit down by a tipper lorry which was coming from the opposite direction. He sustained very serious injuries and underwent treatment for 20 days. The adequacy of compensation is under challenge in this appeal.

(2.) We have heard the learned counsel for the appellant and the learned counsel for the 3rd respondent - Insurance company. We have also perused the impugned award.

(3.) Medical records reveal that the appellant sustained following injuries: