DILEEPKUMAR Vs. BINU K MATHEW

JUDGEMENT

(1.) The appellant is the injured in a motor vehicle accident. The KSRTC bus in which he was travelling collided with a tipper lorry and he sustained very severe injuries as follows :

(2.) The appellant was immediately admitted to West Fort Hi - Tech Hospital, Thrissur and underwent treatment there for a period from 03/09/2004 and 17/09/2004. Seeing that he sustained Type III open fracture tibia and fracture tibula, he was again hospitalized for a period of six days. The appellant was aged 46 years at the time of the accident and was working as a Mechanical Engineer. Claiming that he was earning a sum of Rs.10,000/ - per month on being engaged in 'A and B Toolers', Cochin, he claimed compensation to the tune of Rs.3,37,000/ -.

(3.) The Tribunal awarded a sum of Rs.2,57,730/ - reckoning his monthly income as Rs.6,000/ -. The appellant was technically qualified with Diploma in Mechanical Engineering, as seen from Ext.A14 certificate issued by the State Board of Technical Education. This appeal is filed seeking enhancement of compensation on the ground that the amount awarded under various heads are thoroughly inadequate.