FAROOK Vs. VASANTHAKUMAR

JUDGEMENT

(1.) The claimant before the Motor Accident Claims Tribunal, Punalur, in O.P(MV) No. 1323 of 2000 is the appellant herein. As against the claim of Rs. 4 lakhs, the Tribunal below has awarded a total amount of Rs. 1,50,242/- as compensation with interest @ 7.5% from the date of petition.

(2.) The accident occurred on 26.01.2000 while the appellant was working as a Cleaner in Lorry No. KL/1/8080. The case of the appellant is that the Lorry driver stopped it at Aaryankavu for having tea, in the Kollam-Chenkotta National Highway and after taking tea while the appellant was entering into the lorry, the 2nd respondent driver took the lorry abruptly without caring him. As a result of that, the appellant was thrown out of the Lorry and the back wheel of the Lorry ran over to his left foot and he sustained severe injuries.

(3.) He was initially taken to the Puliyara Hospital, from where he was taken to the Government Hospital, Punalur and then to Medical College Hospital, Thiruvananthapuram. He was admitted therein for treatment as an inpatient for different spells. The first spell was from 27.01.2000 to 14.02.2000, then from 16.3.2000 to 23.3.2000, then from 28.3.2000 to 07.05.2000 and then from 23.09.2002 to 22.10.2002. In between he was admitted in the hospital on 16.08.02 and discharged on 20.08.02 and again admitted on 22.08.2002 and discharged on 21.09.02. Finally he was admitted on 23.09.2002 and underwent treatment upto 22.10.2002.