S SELVARAJ Vs. JERALD; THIYAGARAJAN; BRANCH MANAGER; AZHAGAPPAN; S A SWAMINATHAN; BRANCH MANAGER

JUDGEMENT

(1.) The appeal has been filed by the claimant for enhancement. The accident in this case happened on 10.03.1997, in which one Selvaraj aged about 48 years, who was the Operator in D.C.W. Limited., Sahupuram, suffered the following injuries:

(2.) He was treated at Getwell Hospital from 10.03.1997 to 24.03.1997 and thereafter, at Government Hospital at Kayalpatinam for one day. He suffered the accident while he was driving the motorcycle and hit by a Mini Van insured with the sixth respondent. Before the Tribunal, the claimant was examined as P.W.1 and two other witnesses were also examined. Exs.P1 to P18 were marked. Ex.P.13 is the proof of income and Ex.P.18 is the disability certificate assessing the disability at 20%. The Tribunal, based on the oral and documentary evidence, awarded a sum of Rs.79,282/- with 9% interest.

(3.) In appeal it is contended that the Tribunal without any just and reasonable cause reduced the disability to 15%. A meager amount has been granted for pain and suffering and no compensation has been granted for extra nourishment, attendant charges and for future medical expenses.