SAIDALAVI Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) It was on 31.1.2014 the accident. The appellant was riding on his motor cycle. It collided with a three-wheeler goods vehicle. That vehicle was driven in a rash and negligent manner. It was insured with the respondent. The appellant sustained several injuries including fracture of bones. The above are facts either admitted or proved.

(2.) Heard Sri.A.V.M.Salahudeen and Sri.P.Jayasankar, the learned counsel for the appellant and the respondent respectively.

(3.) The tribunal did not even care to mention the injuries sustained by the appellant. Ext A8 CT scan report shows sustainment of the following injuries by the appellant :