HEMANDAS Vs. MOHAMMED SHAFI

JUDGEMENT

(1.) THIS appeal is by the Claimant for enhancing the amount of compensation awarded by the Claims Tribunal, in a motor accident on 6-7-1983, the appellant suffered grievous injuries and fracture of tibia bone. He has been awarded a total sum of Rs. 4000/- with 6% interest. The learned Counsel appearing for the appellant made some attempts for enhancement of the compensation amount. I have perused the relevant part of the award of the Claims Tribunal. A sum of Rs. 260/- was granted for damage to the bicycle, Rs. 600/- have been awarded for loss of three month's salary, Rs. 200/- have been granted for special the t and medicines and a sum of Rs. 3000/-has been granted as general damages. Since the doctor has opined that it is a simple fracture of tibia bone and the appellant has completely recovered with no parmanent disability caused, in my opinion, the award of Rs. 4000/- in all is just and proper and needs no interference.

(2.) THE appeal is dismissed without any order as to costs.