C.KARUNANIDHI Vs. M. SHANTHI

JUDGEMENT

(1.) THIS appeal by the injured in a road accident is for enhancement of compensation.

(2.) ON 01.01.1999, the appellant sustained multiple grievous injuries in a road accident. For this, the Tribunal awarded him Rs.1,52,000/.

(3.) HOWEVER , according to Mr.K.S.Narasimhan, a Panel Advocate of the New India Assurance Company Ltd., the Tribunal had taken into account all the relevant aspects and awarded him the necessary compensation.