HYDHRAS Vs. P P KUNHAVAA

JUDGEMENT

(1.) This appeal has been preferred by the claimant seeking for enhancement of compensation of Rs.30,000/= in addition to Rs.5,000/= awarded by the Tribunal below.

(2.) Heard the learned counsel appearing for the appellant and none appears for the respondents.

(3.) It is the case of the claimant that while he was proceeding by a van bearing Registration No. KRP 4698 belonging to the first respondent accompanying the consignment of goods, the vehicle driven rashly and negligently, hit against a tree and as a result of the said accident, the claimant suffered grievous injuries and he was hospitalised. The claimant in all claimed a sum of Rs.30,000/= towards loss of goods and Rs.30,000/= towards injury sustained by him as well as pain and suffering.