LAWS(KER)-2015-7-194

S.S.R. JAYASEKAR Vs. RAMESHKUMAR AND ORS.

Decided On July 03, 2015
S.S.R. Jayasekar Appellant
V/S
Rameshkumar And Ors. Respondents

JUDGEMENT

(1.) THIS appeal is filed by the appellant who was the claimant before the Motor Accidents Claims Tribunal, Palakkad in O.P.(MV) No. 171/1999. The main grievance raised is regarding the inadequacy of the compensation granted.

(2.) THE accident occurred on 1.7.1997 at about 9.45 p.m. when he was travelling in a car bearing reg. No. TN 45 F -7822 from Thrissur to Coimbatore and it collided with a lorry bearing Reg. No. KLG 8460. It was alleged that the driver of the car was negligent in driving it, which caused the accident. He was immediately taken to the District Hospital, Palakkad and thereafter he was treated in the K.G. Hospital, Coimbatore as well as in another hospital in Madras.

(3.) HEARD the learned counsel on both sides. The learned counsel for the appellant submits that the injuries were very series in nature. He had sustained different fractures and had to be under treatment for a pretty long period. He had to avail leave for 198 days even for treatment and to complete the rest period. It is also submitted that he had to undergo three major surgeries. The percentage of disability going by the certificate issued by the Doctor is 30%. But the Tribunal discarded the same. It is submitted that various factors have been proved in evidence to show that his normal life has been affected due to the physical disabilities.