PAUL VARGHESE Vs. SUBAIR S/O. ABDULLA

JUDGEMENT

(1.) The injured is before this Court claiming enhancement of compensation. The accident occurred while the injured was travelling in a motor bike, which was hit by a lorry. For cancellation of policy, the Tribunal had mulcted the liability on the registered owner and the Insurance Company was directed to pay the amounts and recover it from the registered owner. The registered owner, though issued with notice, has not appeared before this court. Since the claim is only of the enhancement, the appeal was heard finally.

(2.) The injuries suffered by the claimant are as follows:

(3.) The learned Counsel for the claimant submits that the claimant was working in Dubai and was earning Rs.75,000/- per month. The Tribunal had found that there is no disability, despite a Disability Certificate having been produced of 7%. It is also contended that the hospitalisation extended for 27 days and there is a claim for enhancement on all the heads, especially loss of amenities to life.