K.VAIKKAM Vs. S.MEENAMBAL

JUDGEMENT

(1.) This appeal has been directed by the injured in a road accident seeking enhancement of compensation.

(2.) The road accident was on 02.09.2006. In this accident, appellant sustained multiple injuries. Tribunal awarded him Rs.90,000/-.

(3.) According to the learned counsel for the appellant, the Tribunal awarded monetary compensation disproportionate to the sufferings of the appellant. Very less compensation has been awarded for disability and also under other heads, further certain other heads were omitted.