K.SUBBURAJ Vs. RAMESHKUMAR

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the claimants challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal (Fast Track Court), Dindigul, in M.C.O.P.Nos.965 and 967 of 2005, dated 22.11.2007.

(2.) In M.C.O.P.No.965 of 2005, the Tribunal has awarded a sum of Rs.3,30,000/- as compensation to the claimant in the manner stated below:

(3.) The learned counsel appearing for the appellant/claimant contended that more than three months, the claimant was admitted in the hospital and was taking treatment continuously as in-patient and the appellant/claimant has also produced the medical bills for a sum of Rs.3,99,499/-. However, the Tribunal has considered all the medical bills and without assigning any reason, only awarded a sum of Rs.2,60,000/- for medical expenses.