E DHASARADHAN Vs. B KILLI VALAVAN AND ORS

JUDGEMENT

(1.) The appellant/claimant seeks enhancement of compensation amount.

(2.) On 05.03.2001, in a road accident, the appellant had sustained multiple injuries. The Tribunal awarded him Rs.15,000/- towards pain and suffering and Rs.5,000/- for the rest of the items, thus, totally, awarded him Rs.20,000/-.

(3.) The learned counsel for the appellant would submit that though evidence as to the disability was produced, it was brushed aside and mixed all under one head and awarded Rs.5,000/-. This is not correct.