C G SIJU Vs. SREEKUMAR

JUDGEMENT

(1.) This appeal is preferred against the award in OP(MV) No.2559/2003 of the Motor Accidents Claims Tribunal, Ernakulam by the injured. The appellant sustained injuries in a motor accident on 31.07.2003 and the learned Tribunal awarded compensation of Rs.6,42,172/-. Being aggrieved by that, the injured preferred this appeal.

(2.) In the lower court, the accident was not disputed by the respondents. The driver, owner and the fourth respondent were set ex-parte in the lower court. The third and fifth respondents filed a written statement and admitted the insurance of both vehicles. The claimant's evidence consist of oral testimony of PW1 and PW2 and documentary evidence of Exts.A1 to A20. Respondents did not adduce any oral evidence. The learned Tribunal awarded the following amount as compensation.

(3.) The learned counsel appearing for the appellant contended that the injured sustained sub archanoid hemorrhage and now he lost vision and is suffering from epilepsy. The appellant is a cook working in a hotel and was getting Rs.4,500/- per month and the learned Tribunal took Rs.3,000/-. Meagre amount was awarded as compensation. Now, he is continuing the treatment and produced additional documents for getting enhanced compensation.