ABIJITH P Vs. NAVEEN N.K

JUDGEMENT

(1.) This appeal has been preferred by the claimant in OP (MV) No.1056 of 2004 on the file of Motor Accidents Claims Tribunal, Kozhikode, challenging inadequacy of the compensation awarded.

(2.) The appellant, a 26 year old workshop mechanic earning monthly income of Rs.5,000.00, met with a road traffic accident on 24/4/2004 at Malaparamba while pillion riding KL- 11/M 9443 motorcycle ridden by the 1st respondent in a rash and negligent manner. He sustained injuries resulting in loss of eye sight. He approached the Tribunal claiming compensation of Rs.3.00 lakh, but the Tribunal awarded a paltry sum of Rs.18,750.00 without appreciating the facts and evidence in its proper perspective. Hence this appeal.

(3.) The 1st respondent was the owner cum rider of the offending motorcycle. The 2nd respondent/insurer is admittingthe accident and valid policy of the offending vehicle.