MOHAMMED FAIZAL Vs. P.M. SHIHABUDEEN AND ORS.

JUDGEMENT

(1.) THE appellant is the injured in a motor vehicle accident which occurred on 21.5.1996, while he was travelling in a mini lorry bearing registration No. Kl -7/G 6117 which hit against an electric post and over turned. He sustained serious injuries and was taken to Taluk Headquarters Hospital, Ponnani and thereafter to West Fort Hospital, Thrissur. He underwent treatment at Medicare Hospital, Kodungallur thereafter. Ext.A3 discharge certificate shows the injuries as follows:

(2.) THE appellant underwent inpatient treatment for a period of 65 days. He suffered fracture of right mandible. During the period of treatment at Medicare Hospital, Kodungallur, skin grafting was also done.

(3.) WE heard the learned Senior counsel for the Insurance Company also who opposed the claim for enhancement, pointing out that reasonable amount has already been granted.