V.T. ANTHRAYOSE @ BOBAN Vs. BABU.V.A

JUDGEMENT

(1.) THE appellant suffered very serious injuries to his legs and hips on account of an accident caused by the negligent driving of a vehicle driven by the first respondent, owned by the second respondent and insured with the third respondent. He filed O.P(M.V) No. 877/2005 before the Motor Accidents Claims Tribunal, Kottayam claiming compensation for the injuries and consequent disabilities suffered by him. The Tribunal found negligence on the part of the driver of the vehicle and assessed compensation under various heads as follows:

(2.) DISSATISFIED with the quantum of compensation awarded by the Tribunal, the appellant is seeking the enhancement of compensation. The contention of the appellant is that , the appellant is a Sub Engineer working in the Kerala State Electricity Board with a monthly salary of Rs. 15,370/- per month at the time of the accident. He was hospitalized for 40 days and he could not attend duties for eight months and eight days. His right leg below the knee was amputated. Considering all these facts the quantum of compensation awarded under various heads is palpably low is the contention raised.

(3.) THE injuries, treatment and disabilities suffered by the appellant are narrated in Paragraph 13 of the award.