VIJI V. Vs. BABY

JUDGEMENT

(1.) Appellants are the claimants in O.P.(MV) No.703 of 2013 on the file of the Motor Accidents Claims Tribunal, Kollam, which is a claim petition filed under Sec. 166 of the Motor Vehicles Act, 1988.

(2.) Brief facts are like this:

(3.) Before the trial court, Exts.A1 to A10 were marked. The 1st appellant was examined as PW1. After going through the evidence and documents, the Tribunal found that the accident occurred due to the rash and negligent driving of the1st respondent. Consequently it is found that the 2nd respondent insurer is liable to pay the compensation. As far as the quantum of compensation is concerned, the Tribunal granted a total amount of Rs.11,02,000.00. Aggrieved by the quantum of compensation, this appeal is filed.