V.C. BABU Vs. SIBI AND ORS.

JUDGEMENT

(1.) THE appellant is the injured in a motor vehicle accident which occurred on 21.4.2007. While he was riding his auto rickshaw, bearing Registration No. KL 8 K. 5374, a motor cycle bearing registration No. KL -8W 3656 hit him and he sustained serious injuries.

(2.) HE was immediately taken to Aswini Hospital, Thrissur and was admitted there. As per the wound certificate, it is seen that he sustained lacerated wound 2x0.5 cm on the chin, contused abrasion on left elbow, and left forearm, pin over left clavicle, X -ray fracture clavicle.

(3.) THE appellant was aged 37 years. Claiming that he was earning a monthly income of Rs. 4,500/ - per month, the claim petition was filed seeking compensation to the tune of Rs. 1 lakh. The Tribunal awarded a sum of Rs. 28,770/ - along with interest at the rate of 8% p.a. This appeal is filed seeking enhancement of compensation. We heard the learned counsel appearing on either side. The learned counsel for the Insurance Company opposed the claim for enhancement stating that the doctor was not examined. -