JUSTUS S/O YOHANNAN Vs. PRASANNA KUMARAN NAIR

JUDGEMENT

(1.) THE appellant, a police head constable sustained several injuries detailed as follows by the learned Tribunal in a road traffic accident caused by the negligence of the driver of a vehicle duly insured with the second respondent Insurance Company:-

(2.) THE appellant's complaint is that the learned tribunal did not award him adequate compensation for the various injuries suffered by him in the accident. His claim was for a total amount of Rs. 2 lakhs whereas the Tribunal award him only Rs. 26,350/- under various heads. According to him he has not been awarded adequate compensation by the Tribunal under any of the heads.

(3.) HAVING given our anxious consideration to the rival submissions addressed at the Bar and having carefully gone through the impugned award, we are of the view that there is inadequacy in the compensation awarded by the Tribunal to the appellant. Looking at the details of the injuries suffered by the appellant, we are of the view that the appellant has not been awarded adequate compensation towards pain and suffering. We therefore, award to the appellant Rs. 8,000/- more towards pain and suffering.