RATHEESH BABU Vs. P.M. RIJEESH

JUDGEMENT

(1.) UNDER challenge is the award passed by the Motor Accident Claims Tribunal, Kozhikode in O.P. (MV) No. 538/2004. The appellant approached the Tribunal claiming compensation to the tune of Rs. 2,00,000/ -(initially the claim was for Rs. 2,50,000/ - which was subsequently limited to Rs. 2,00,000/ -). The Tribunal after considering the evidence on record awarded a sum of Rs. 1,24,379/ - as compensation. Adequacy of the said compensation is under challenge.

(2.) WE have heard the learned counsel appearing for the appellant as well as the learned counsel for the second respondent.

(3.) IN the result, the appeal is allowed and the award is modified as above.