SREENATH GOPI Vs. RAJEEV P.P

JUDGEMENT

(1.) DISSATISFIED with the award dated 07.02.14, the petitioner in O.P.(MV) No.538/2009 of the Motor Accident Claims Tribunal, Ernakulam, has come up in appeal.

(2.) THE petitioner, who was a 25 year old man, sustained injuries in a motor vehicle accident on 15.02.2009. It seems that he had sustained (1) lacerated wound on left forehead 3 x 1 cm, (2) swelling eyelids, and (3) abrasion over right shoulder and left wrist. He was hospitalised for one day and had to spent an amount of 6,981/ - towards medical expenses. The Tribunal has granted a total amount of 29,881/ - with interest at the rate of 8% per annum as compensation.