T.K. SHYBIN Vs. RAJESH

JUDGEMENT

(1.) AN unfortunate boy aged 15 years met with an accident at the hands of the 1st respondent in driving a motor cycle negligently, which vehicle was owned by the 2nd respondent. In O.P(M.V.).No.3059/2003 filed by the boy, who is the appellant herein, the Motor Accidents Claims Tribunal, Thrissur, found negligence on the part of the 1st respondent and awarded compensation under various heads as follows:

(2.) WE have heard the learned counsel for the insurance company, who would submit that just and reasonable compensation has been awarded by the Tribunal and, therefore, the award does not require any modification.

(3.) THE appellant suffered comminuted fracture shaft of femur right, abrasion right foot, pain and deformity right thigh and multiple bodily injuries. As is clear from Ext.A8 series of discharge summaries, the appellant had undergone open reduction and internal fixation of right femur under general anaesthesia with internal wiring. He was admitted to the hospital twice later also. Ultimately, under general anaesthesia plate screws were removed. Ext.A10 disability certificate reads thus: