RAMSHAD P. Vs. AFSAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a motor vehicle accident that occurred on 21/5/2017. The appellant, then a 20-year-old youth, was traveling in a car (Reg. No. KL-08-AS-9970) which, due to the rash and negligent driving of Respondent No. 2, overturned into a valley. The appellant sustained catastrophic spinal injuries, including C6-C7 spondylolisthesis and cervical cord injury, resulting in 100% permanent disability with the claimant being permanent bedridden. He is currently in a paraplegic condition, suffering from total incontinence and is entirely dependent on others for his daily survival.

(3.) The Motor Accident Claims Tribunal, Thrissur, on 19/8/2023, awarded a total compensation of Rs.64,71,050.00 with interest at the rate of 7.5% per annum from the date of the petition until realization.