P P SEBY Vs. P K RAJAN

JUDGEMENT

(1.) THE appeal is directed against the Award dated 8.10.2010 in O.P.(MV) 244/08 on the file of Motor Accidents Claims Tribunal, Ottappalam.

(2.) THE court below passed an Award allowing the petitioner to realise a sum of Rs. 66800/- with interest @ 8 % p.a from respondents 1 to 3 jointly and severally as against the claim of Rs.1 lakh. The amount awarded includes Rs.34,700/- spent by the claimant for medical expenses. Dissatisfied with the award amount, claimant preferred this appeal. The parties hereinafter are referred to as petitioner and respondent as arrayed in the original petition.

(3.) IN the result, the appeal is partly allowed. The award under appeal is modified. The petitioner is entitled to an additional compensation of Rs.15,000/- with interest at the same rate awarded by the Tribunal. Award passed by the Tribunal shall stand confirmed in all other respects. No order as to costs.