D. PRADEEP Vs. ICICI LOMBARD GENERAL INSURANCE

JUDGEMENT

(1.) Appellant met with a road accident. It was on 20.3.2007. He was knocked down by an autorikshaw while he was standing by the side of a road. The autorikshaw was driven in a rash and negligent manner. It was insured with the respondent. The appellant sustained injuries in the accident. The above are facts either admitted or proved.

(2.) Heard Sri.Jocob Sebastian and Sri.R.Ajith Kumar, the learned counsel for the appellant and the respondent respectively.

(3.) The injuries sustained by the appellant were fracture of right femur, fracture of right ankle and a lacerated wound on the right thigh. He was hospitalized for 23 days. Despite such hospitalization and the sufferings and discomforts experienced by him, he was not awarded any compensation for loss of amenities of life. I find it just and proper to award Rs 15,000/-.