MUNEER K. Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE injured is the appellant herein. He sustained injuries in an accident at the age of 23, on 12.06.2001. He was travelling in a motorbike with the Reg. No. KL -13E -9697 as a pillion rider. At a place called Kanhiramukku, a tempo van bearing Reg. No. KL -13C 5673 came in the opposite direction and dashed against the motorbike causing injuries to him. He was taken to the Pariyaram Medical College Hospital. The Tribunal has granted a total compensation of Rs. 78,500/ -.

(2.) THE appellant claimed that he was a Salesman and was earning Rs. 4,500/ - per mensem. It appears that at the time when examination of witnesses started, he was working abroad and PW1, his power of attorney holder gave evidence.

(3.) THE learned counsel for the appellant submitted that he was in the hospital for a continuous period of 50 days. Thereafter the treatment continued for a period of 4 years. Ext.A4 series are the discharge summaries produced by the appellant.