WILSON JACOB Vs. SHEKHARAN

JUDGEMENT

(1.) The appellant herein is the claimant in O.P(MV) No. 456/1998. The accident occurred on 07.10.1997. He was driving a Motorcycle bearing Reg. No. KLW/445 on the said day and the offending vehicle, namely a Jeep bearing No. KL 12/2207 which was coming from the opposite direction hit on the Motorcycle and he sustained serious injuries.

(2.) The learned counsel for the appellant Sri Omprakash submitted that the compensation awarded is too low considering the nature and seriousness of the injuries, period of treatment and the occupation of the claimant as well as the disability suffered by him.

(3.) The learned counsel for the 3rd respondent Sri Viju Thomas submitted that the appellant has produced various documents in the appeal and therefore the matter will have to be remanded back to the Tribunal for consideration.