D.V.KISHORE Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This appeal has been preferred by the appellant being aggrieved over the insufficiency of the award granted by the Sub-Court in M.C.O.P.No.326 of 2004. The appellant sought for a sum of Rs.50,00,000/- as compensation whereas the Tribunal has granted only Rs.1,30,000/- as compensation.

(2.) There is no dispute with respect to the negligence part. Thus, we are concerned with the quantum alone. Similarly, there is no dispute with respect to the nature of injuries suffered by the appellant which is permanent amputation of the right leg. He was treated as in- patient for a period of 17 days which is inclusive of surgery conducted on him. Thereafter, he was made to walk with an artificial limb.

(3.) On the earlier occasion, the appellant filed an application seeking to mark additional documents. This Court, directed the Court below to mark the documents produced by the appellant and take evidence on the same. After undertaking the said exercise, the papers have been sent to this Court. It appears that the appellant marked more documents than the one produced before this Court, which have also been taken into consideration.