AYYAVU Vs. NEELAKANDAN

JUDGEMENT

(1.) Claimant has filed this appeal seeking engagement of compensation on the ground that the amount entitled towards medical expenses has not been fully compensated by the Tribunal.

(2.) It is a case of injury. The accident in this case happened on 25-11-2002. The injured claimant Ayyavn 55 years old driver of the van suffered fracture of right hand and injury of over the body. He was treated in three hospitals and underwent three surgeries. He claimed a sum of Rs. 10,00,000/- as compensation.

(3.) Though the claimant has submitted medical bills for a sum of Rs. 2,13,266/-, the Tribunal has granted only Rs. 55,000/- towards medical expenses. The reason given by the Tribunal is that the hospital authorities, in which, the claimant was treated has not been examined in support of the medical bills and granted the following amount as compensation with interest at 9% p.a. <FRM>JUDGEMENT_7723_TLMAD0_2010_1.html</FRM>