PRASOBH AGED 45 YEARS, S/O. P. KRISHNANKUTTY, PALAKODE HOUSE MATHUR P.O., PALAKKAD-678571 Vs. THANKAMANI N. AGED NOT KNOWN, W/O. NACHIMUTHU, 109 PALANIAPPAN STREET, POLLACHI TALUK, TAMIL NADU PIN-642001, (R.C. OWNER TN-38-Z-8338 TEMPO),

JUDGEMENT

(1.) The injured is the appellant. He approached the Tribunal claiming compensation to the tune of Rs. 1,87,000/- against which the learned Tribunal awarded a sum of Rs. 35,100/- as compensation under various heads for the injuries sustained by him in a road traffic accident occurred on 2/5/2006.

(2.) Allegedly, the appellant was travelling in a jeep which collided with the tempo trax coming with the opposite side. The learned Tribunal after considering the evidence fixed the primary liability on the driver of the tempo trax which was insured with the 3rd respondent.

(3.) We have heard the learned counsel for the appellant as well as the learned counsel for the Insurance Company.