SANJAY S. KUMAR Vs. ABBAS C.A.

JUDGEMENT

(1.) THIS appeal is filed by the claimant in a motor accident claim case. The accident occurred on 5.7.2007 near I.G.M. School, Puthukkalavattom. The Tribunal found that the accident occurred due to the negligence on the part of the driver of the vehicle and as against the claim of Rs. 8,05,000/ -, the Tribunal awarded Rs. 3,82,071/ - with interest at 9% per annum.

(2.) LEARNED counsel for the appellant submitted that the appellant was treated as inpatient in the hospital for a period of 84 days and thereafter as outpatient for a period of one year. He has got shortening of the right leg and his education has been interrupted for a period of two years.

(3.) LEARNED counsel for the Insurance Company submitted that compensation awarded by the Tribunal is sufficient and adequate.