BEENA Vs. DIVISIONAL MANAGER, ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Dated this the 9th day of March, 2021 Appellants are the petitioners in O.P.(MV).No.1841 of 2011 of Motor Accident Claims Tribunal, Kollam. This appeal is filed by the petitioners seeking enhancement of compensation. The claim petition was filed by them, seeking compensation for the death of one Ashokan due to the injuries sustained in a motor accident occurred on 21/7/2011. The accident occurred when the motor cycle on which the deceased was pillion riding was hit by a tempo trax vehicle, bearing registration No.KL-5G 9397. According to the appellants, the deceased was a mason, employed at Muscat and was earning a monthly income of Rs.20,000.00. He was aged 35 years at the time of accident. The total compensation claimed by the appellants/petitioners was Rs.10,00,000.00.

(2.) The respondent insurance company appeared and filed a written statement, admitting the coverage of policy; but disputed the liability on various grounds. The quantum of compensation was also seriously disputed.

(3.) The evidence in this case consists of Exts.A1 to A12. No oral evidence was adduced by either side.