K. KANNAN Vs. FRANCIS

JUDGEMENT

(1.) DISSATISFIED with the quantum of compensation awarded by the Motor Accidents' Claims Tribunal, Thrissur, the claimant in M.V.O.P. No. 156/1997 before the Tribunal has come up in appeal claiming enhanced compensation. Since negligence on the part of the driver has been found in favour of the appellant and the liability of the Insurance Company has also been admitted, it is not necessary to go into the details regarding the same in this judgment. Therefore, we shall confine ourselves to the question posed before us which is as to whether the appellant is entitled to enhanced compensation in addition to what has been awarded by the Tribunal.

(2.) THE accident occurred on 30 -9 -1996. After the accident, the appellant was taken to a private hospital, namely, Heart Hospital, Thrissur. The Tribunal noted that as per Ext. A3 wound certificate, the appellant has sustained the following injuries.

(3.) WE have considered the arguments on both sides.