MUHAMMED UNNI Vs. SIDHIQUE AND ORS.

JUDGEMENT

(1.) THE appellant who was the claimant in O.P.(MV) No. 1557 of 2005 before the Motor Accidents Claims Tribunal, Manjeri is aggrieved by the inadequacy of the compensation.

(2.) THE accident in this case occurred on 9.8.2005. He was travelling in a bus bearing Registration No. KL -10 -E/5787 from Melattur to Pandikkad through the Melattur -Pandikkad public road. The offending vehicle is a lorry bearing Registration No. KL -11/9248 which came in the opposite side and hit against the bus resulting in the accident. He sustained grievous injuries in the accident and immediately he was admitted as inpatient in Al -Shifa Hospital, Perinthalmanna. His right hand was amputated dorsal to shoulder joint. Open fracture to left little finger was managed by suturing and strapping. Thereafter he was discharged.

(3.) IT is further submitted that going by the schedule of Employees Compensation Act 1923, the percentage of functional disability will be 90%.