JADHEER Vs. FIROZ KUNNATHOOR

JUDGEMENT

(1.) A minor, who suffered serious injuries in a motor vehicle accident, has approached the Motor Accident Claims Tribunal, Tirur for compensation through O.P.(MAC) No. 6 of 2012, through his mother as next friend. The learned Tribunal, through the impugned award, has awarded a total amount of 23,500/ - as compensation, with interest at 9% per annum. Dissatisfied with the impugned award, the appellant has come up in appeal.

(2.) HEARD the learned counsel Sri. C.M. Mohammed Iqbal for the appellant and the learned counsel Sri. A.A. Ziyad Rahman for the 2nd respondent. The learned counsel for the appellant has pointed out that no amount has been awarded by the Tribunal under the head of disability, as no disability certificate could be produced at the time when the matter came up before the Tribunal. It has been pointed out that the appellant sustained very serious injuries to one of his eyes and his eye sight was partially lost. Even though, presently the appellant has procured a disability certificate from a competent doctor, he could not produce it and prove it before the Tribunal. The appellant seeks for an opportunity to prove his disability before the Tribunal. It is also pointed out that on getting an opportunity, the appellant may be able to produce the disability certificate from the Medical Board also.