SANTHOSH Vs. V. JAYAKODI

JUDGEMENT

(1.) P.V.KUNHIKRISHNAN, J 1. The appellant is the petitioner in O.P.(M.V.) No.802/2003 on the file of the Motor Accidents Claims Tribunal, Palakkad. It is a claim petition filed under Sec.166 of the Motor Vehicles Act. (Hereinafter the parties are mentioned in accordance to their rank before the Tribunal).

(2.) The short facts are like this :

(3.) To substantiate the case, the petitioner produced Exts.A1 to A7. After going through the evidence and documents, the Tribunal awarded a compensation of Rs.46,462.00 with interest at the rate of 7.5% per annum from the date of petition till realization. The 3rd respondent was directed to pay the compensation amount. Aggrieved by the quantum of compensation, this appeal is filed.