G.AROCKIYA DOSS Vs. S.SYED IBRAHIM

JUDGEMENT

(1.) Though the appeal is filed by the claimant seeking an enhancement, I am, while passing orders in the appeal also compelled to pass certain directions with reference to the examination of the injured persons by the Medical Board for assessing the disability as earlier orders of this Court as well as that of the Hon'ble Supreme Court have remained directions on paper and 'ready to use Certificates' issued by "Stock Witness Doctors" continue to be marked and awards based on them. Before passing the above referred directions, I would first deal with the claim on hand.

(2.) The claimants have filed the above Civil Miscellaneous Appeal seeking to enhance the Award passed by the learned V Judge, Motor Accidents Claims Tribunal, Small Causes Court, Chennai.

(3.) The brief facts of the case are as follows: The appellant/claimant who works as a Coolie (Load Man) and aged 37 years, had sustained injuries in a road accident that had occurred on 9/2/2010. By reason of the accident, the appellant had sustained a head injury, fracture in left superior pelvic rami, abrasion 2x1 c.m. over left maxilla and multiple injuries all over the body. He had therefore claimed a sum of Rs.6,00,000.00 as compensation.