T SELVAM Vs. R VENKATESWARALU AND ORS

JUDGEMENT

(1.) This Appeal is filed by the claimant, seeking enhancement of compensation. In respect of the claim made for a sum of Rs.2,40,000/-, the Tribunal awarded a sum of Rs.1,04,000/-. Contending that the amount of compensation awarded is inadequate, the claimant has filed this Appeal.

(2.) The claimant has suffered fractures on 5th, 6th and 7th rib bones and right clavicle bones and he had remained disoriented for several days. First time, he has been admitted in hospital from 02.12.2003 to 15.12.2003. At later point of time, on account of disorientation, again he has been admitted on 27.02.2004 and discharged on 07.03.2004.

(3.) The first contention of the learned counsel for the appellant is that when there was claim for medical expenses to the extent of Rs.40,333/-, the Tribunal committed error in awarding a sum of Rs.5,000/-.