ACHITHRAN P.P. Vs. K.K. SREEDHARAN

JUDGEMENT

(1.) THE petitioner in O.P(MV) No. 261/2008 before the Motor Accidents Claims Tribunal, Thalassery, has filed this appeal seeking enhancement of compensation. He sustained serious injuries on account of a motor accident on 28.10.2007 while riding on his motor cycle, on being hit by an autorickshaw bearing Registration No. KL -13/H 0622. From the wound certificate as well as the discharge certificates produced before the Tribunal, the Tribunal found that he sustained the following injuries:

(2.) THE learned counsel for the appellant submits that the amount awarded towards compensation is thoroughly inadequate. Even though the disability certificate - Ext. A8, was produced certifying his disability as 50%, on account of lower limb disability as his knee was amputated, the Tribunal reckoned his disability only as 12.5%. It is also submitted that the Tribunal has not awarded anything towards loss of marriage prospects, disfiguration etc. and that the compensation awarded towards permanent disability is too inadequate.