JAIMON Vs. SUNILKUMAR P P

JUDGEMENT

(1.) This appeal is at the instance of the claimant in an application under Section 166 of the Motor Vehicles Act seeking compensation for the injuries sustained by him in a road accident.

(2.) The Tribunal after considering the documentary evidence adduced by the Appellant, quantified the total compensation at Rs. 3,40,000 but held that the Appellant would be entitled to get only half of the said amount.

(3.) The Appellant impugns the award primarily on the ground that the finding of the Tribunal that he had contributed to the accident to the extent of 50% is wholly untenable and without any basis. It is further contended that the amount of compensation as quantified by the Tribunal is far too inadequate and low, particularly since the Tribunal had accepted the percentage of disability certified by the Doctor.