K NANJUNDAN Vs. MINOR C MURUGAMMAL

JUDGEMENT

(1.) OWNER and the Insurance Company have filed this appeal, aggrieved over the award, dated 13.08.2001, made in MCOP No.204 of 2000, on the file of Motor Accident Claims Tribunal (II Additional District Court), Krishnagiri, awarding a compensation of Rs.2,50,000/- as against the claim of Rs.7,00,000/-.

(2.) THERE is no dispute about the manner of accident and the liability fixed on the rider of the bike, for causing the accident.

(3.) THE doctor's evidence in this case is very vital. Considering the above said disabilities and perusing the medical documents and the pathetic plight of the injured aged seven years, the tribunal awarded a sum of Rs.2,50,000/- as total compensation, without itemizing it under various heads. Such an attitude of the Presiding Officer of the tribunal is very much spoken to before this Court by the learned counsel for the appellants. THE learned counsel also garnered support from a Full Bench decision of this Court in Cholan Roadways Corporation Ltd. v. Ahmed Thambi, 2006 (4) M.L.J. 362, wherein guidelines have been framed for the tribunals and the uniformity of procedure to be adopted by them, while assessing compensation. THE operative portion of the said decision reads thus: