T.A. MAMACHAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The claimant in a proceedings for compensation before the Motor Accidents Claims Tribunal has come up in this appeal, challenging the inadequacy of the compensation granted to him.

(2.) The claimant sustained serious injuries in a motor accident took place on 19.10.2005. He was aged 46 years at the time of accident. It is stated in the claim petition that he is an agriculturist and business man. The Tribunal has granted to the claimant a sum of Rs.4,56,383/-. It is challenging the inadequacy of the said compensation that the claimant has come up in this appeal.

(3.) Heard the learned counsel for the appellant as also the learned counsel for the respondent.