HASSAN, S/O.MAMMEDKOYA Vs. V.BALAKRISHNAN

JUDGEMENT

(1.) THE 3rd respondent appears through counsel. Notice to the respondents 1 and 2 is dispensed with in view of the dispute involved in the appeal.

(2.) THE appellant suffered injuries in a motor accident on 8.6.2011 at about 6.30 am. The bus driven by the 2nd respondent hit the cycle which the appellant was riding. The learned Tribunal found that the accident occurred due to negligence of the 2nd respondent.

(3.) THE learned counsel submits that compensation awarded is not commensurate with the injuries suffered. It is submitted that there was loss of two teeth but, that was not taken into account. It is also submitted that the appellant was not given compensation for loss of earnings though he could not work for a period of three months. The learned counsel for the 3rd respondent supported the finding of the Tribunal.