AYYAPPANKUTTY C.K. Vs. SANTHOSH SCARIA AND OTHERS

JUDGEMENT

(1.) The claimant in O.P.(MV) No.97/2009 on the file of the Motor Accidents Claims Tribunal, Muvattupuzha is the appellant. The claimant is challenging the quantum of compensation.

(2.) The claimant sustained injuries in the motor accident that took place on 2.9.08. The first respondent was driving the offending vehicle. The 2nd respondent is the owner of the vehicle. The claimant was examined as PW1. He produced Exts.A1 to A8 documents.

(3.) Ext.A4 is the medical certificate which would show that the petitioner was admitted in the Samaritan hospital, Pazhanganad for treatment of displaced fracture P3 of middle finger(Rt) sustained in a road traffic accident (open reduction and internal fixation) on 2.9.2008. Ext.A6 is the copy of the wound certificate which would show that the claimant had sustained displaced commuted fracture base of P3 (middle finger distal phalanx) sustained in the road traffic accident on 2.9.2008. The claimant was discharged on 5.9.2008. Ext.A7 is the discharge note.