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Judgment
B. Kemal Pasha, J.—Dissatisfied with the award dated 07.02.14, the petitioner in O.P.(MV) No.538/2009 of the Motor Accident Claims Tribunal, Ernakulam, has come up in appeal.
The petitioner, who was a 25 year old man, sustained injuries in a motor vehicle accident on 15.02.2009. It seems that he had sustained (1) lacerated wound on left forehead 3 x 1 cm, (2) swelling eyelids, and (3) abrasion over right shoulder and left wrist. He was hospitalised for one day and had to spent an amount of 6,981/- towards medical expenses. The Tribunal has granted a total amount of 29,881/- with interest at the rate of 8% per annum as compensation.
Heard the learned counsel for the appellant. It seems that towards compensation for pain and sufferings the Tribunal has awarded an amount of 8,000/- and towards compensation for loss of amenities, the Tribunal has granted an amount of 5,000/-. Regarding loss of earnings, considering his monthly income as 4,000/-, two months'' income has been granted as compensation, thereby granting an amount of 8,000/- under that head. Considering the nature of injuries, it seems that the amounts granted in the impugned award is adequate compensation and the same does not suffer from any illegality, irregularity or impropriety. Matters being so, the appeal is devoid of merits, and it is only to be dismissed, and I do so.
In the result, this M.A.C.A. is dismissed. There is no order as to costs.