PAULOSE V.D. Vs. ASHISH AND OTHERS

JUDGEMENT

(1.) Appellant/claimant sustained injuries in an accident at the age of 40 on 06/04/96. He claimed a compensation of Rs. 3 lakhs. The Tribunal found that the accident occurred due to the negligence of the first respondent/driver of the bus which was insured by the third respondent/Insurance Company but awarded only a total amount of Rs. 47,364/- inclusive of reimbursement of medical expenses. The dispute raised in this appeal is regarding quantum of compensation only.

(2.) Appellant was treated in various hospitals. Discharge summary issued by the National Hospital, Calicut reads as follows:-

(3.) The disability certificate issued by the Neuro Surgeon is as follows:-