SAMEER BABU Vs. AHAMMED USMAN PARI AND ORS.

JUDGEMENT

(1.) THE appellant who was a 15 year old boy at the time of accident has come up before this court seeking enhancement of compensation. As against the total claim of Rs. 2 lakhs the Tribunal has awarded an amount of Rs. 77,421/ -.

(2.) HEARD both sides.

(3.) THE medical reports have been produced in evidence and Ext.A3 is the certificate issued from the Department of Physical Medicine and Rehabilitation, Medical College, Calicut. The said certificate would show that he was treated as inpatient in the Medical College Hospital from 11.02.2000 to 26.04.2000 as I.P. No. 7839. When he was admitted in the surgery ward he had traumatic brain injury and left hemiplegia, fracture mandible and fracture neck of left radius. Then he was transferred to the Physical Medicine Department for rehabilitation. He was readmitted on 23.09.2000 and was discharged on 17.10.2000.