SOMARAJAN Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) THE appellant aged 52-53 years during the relevant time, stated to be a construction worker suffered injuries in a motor accident on 19.03.2009 and claimed compensation from the respondent and others in O.P(M.V).No.638 of 2009 of the Motor Accident Claims Tribunal, Kollam (for short, "the Tribunal"). The Tribunal found that the accident occurred due to the negligence of the driver of the offending vehicle, awarded '.21,000/- with interest @7.5% per annum and directed the respondent to deposit the amount. Appellant is aggrieved by the quantum of compensation awarded.

(2.) THE learned counsel submits that compensation awarded is low. It is submitted that no compensation is awarded for disability, loss of earning power and loss of amenities of life. The learned counsel for the respondents has supported the award.

(3.) THE Tribunal has awarded loss of earning for two months. Having regard to the nature of work of the appellant and the fracture he suffered, it is quite likely that he was not able to work for three months. Hence a further sum of '.3,000/- is payable towards loss of earnings.