V. ARUN Vs. JOBY K. JOHN

JUDGEMENT

(1.) IN this appeal filed by the claimant, main grievance is regarding the lesser amount granted as compensation than what was claimed.

(2.) THE total amount claimed by the appellant is for Rs. 4,27,328/ - and an amount of Rs. 1,88,300/ - has been granted.

(3.) THE accident occurred on 15.07.2006. The petitioner who was a minor at that point of time was travelling in a bicycle towards Kumaranelloor for attending tuition class. Then the car bearing Registration No. KL -50 -1117 came and dashed against the bicycle. He suffered compound fracture both bones left leg and closed fracture both bones right leg. He was immediately taken to the Medical College Hospital, Kottayam and was an inpatient up to 07.08.2006. It is also stated that he had to M.A.C.A No. 787 of 2012, 2 continue the treatment for a long period.