KOYAKUTT Vs. NATIONAL INSURANCE CO.LTD

JUDGEMENT

(1.) HEARD both sides.

(2.) IT is submitted that the driver of the offending vehicle remained ex parte before the Tribunal.

(3.) THE learned counsel submits that the appellant is a businessman and has suffered 3% disability as found by the learned Tribunal. It is submitted that the appellant suffered fracture of right humerus and U slab was applied to correct the fracture. It is also submitted that compensation awarded for general damages is not based on the injury the appellant has suffered. It is further submitted that the appellant had to attend the Medical College Hospital, Thiruvananthapuram several times. The distance from his house to the said hospital is more than 100 Kms., and in spite of that, only Rs.750/- was awarded as compensation for transportation charges.