MINOR KESAVAN Vs. A SENGODAN

JUDGEMENT

(1.) ON behalf of his son, who is injured in road accident, the father preferred this appeal as against the quantum of compensation awarded to his son.

(2.) ON 24.05.2001, when the boy Kesavan was walking along the road, the 1st respondent's vehicle dashed against him. He was seriously wounded. In this connection, in M.C.O.P.No.223 of 2001, totally, the Tribunal awarded him Rs.45,000/-.

(3.) THE injured in this case is a boy. At the time of accident, he was 7 years old. Then he was studying III std. He sustained grievous injury. Initially, he took treatment in a nearby Government Hospital. Thereafter, he was treated in NIMHANS in Bangalore. It is head injury. P.W.2, the Doctor examined him and determined his disability at 30%. The effect of his injury has restricted the boy's movement and evidence of P.Ws.1 and 2 is to the effect that the boy often gets head-ache. The pain and suffering of a young boy will be much more than an adult.