PRAVEEN KUMAR Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The claimant at the Tribunal is the appellant. He challenges the quantum of compensation awarded to him vide the impugned award.

(2.) The claimant met with an accident on 14/5/2015 at about 7.45 p.m. He was riding the motor cycle bearing Regn.No.KL-41/G 4346 through the Aluva Palace Road. At that time, the car bearing Regn.No.KL-7/ CA 319 owned by the first respondent and driven by the second respondent in a rash and negligent manner hit against the motor cycle driven by the claimant and he sustained injuries. The third respondent is the insurer of the car. The claimant sustained serious injuries in the incident as described in Ext.A7 series discharge certificates and Ext.A11 wound certificate. He was hospitalised for a total period of 53 days. He claimed a total compensation of Rs.20,00,000.00. The Tribunal awarded Rs.13,31,525.00. Dissatisfied with the said award, the claimant preferred this appeal.

(3.) I have heard Sri.A.N.Santhosh, the learned counsel for the appellant and Sri.Lal George, the learned standing counsel appearing for the respondent insurance company.