ANILKUMAR Vs. KUNJAPPAN AND ORS.

JUDGEMENT

(1.) This appeal is filed by the claimant before the Tribunal. He was injured in an accident which occurred on 25.4.2006 at 4.45 p.m. The challenge is regarding the compensation allowed by the Tribunal.

(2.) While the appellant was riding a motor cycle bearing Reg. No. KL 6C/5789 along Kothaikunnu bye-pass road, a jeep bearing Reg. No. KL 5 J/37 driven by the first respondent before the Tribunal hit the motor cycle. The appellant sustained serious injuries and he was treated at Chazhikattu Hospital, Thodupuzha.

(3.) Evidence was let in by the appellant and Exts.A1 to A10 have been marked. They include police reports in Crime No. 255/2006 as well as treatment certificates. Ext.A9 is the disability certificate issued from the Govt. Hospital, Thodudpuzha.