MADHAVA PANICKER Vs. SANDEEP @ SANDEEP NANDAN AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award in OP(MV) No.1902/2015 of the Motor Accidents Claims Tribunal, Kottayam by the injured. On 25.11.2014, the appellant sustained serious injuries in a motor accident and the learned Tribunal awarded Rs. 2,83,600/- as compensation. Being aggrieved by that, the injured preferred this appeal.

(2.) The appellant's case in the lower court was that, on the date of accident, while he was standing by the side of Sasri road, a lorry KL 07/R 5166 driven in a rash and negligent manner and its wheel ran over his right foot, thereby he sustained serious injuries. Immediately, he was removed to hospital. The driver and owner were set ex-parte. The insurer admitted the insurance of the vehicle. Claimant documents were marked as Exts.A1 to A16.

(3.) The learned counsel appearing for the appellant contended that the right leg was amputated and the application filed in the lower court for referring the claimant to the Medical Board has not considered by the Tribunal and the Tribunal himself assessed disability and awarded the compensation. The injured was working as watchman and was getting Rs. 7,000/- per month. Just amount was not awarded by the Tribunal.