JOSEPH Vs. ABDUL LATHEEF, EYYATHYTH HOSUE

JUDGEMENT

(1.) The claimants are the petitioners in O.P. (MV)No. 435/2013 on the files of the Motor Accidents Claims Tribunal, Kozhikode. The parties are referred to as per their status in the claim petition.

(2.) The petitioners have preferred this appeal challenging the amount of compensation awarded by the Tribunal for the death of Rose Mary Joseph, in a motor vehicle accident, which happened on 25/2/2012. According to the petitioners, while the deceased was travelling in a bus, the bus hit against an electric post and overturned causing serious injuries to the deceased. The deceased succumbed to the injuries sustained. The vehicle was driven by the 2nd respondent. 1St respondent is the owner of the vehicle and the 3rd respondent is the insurer of the vehicle. The 1st respondent remained ex parte and respondents 2 and 3 entered appearance before the Tribunal. The 3rd respondent insurance company filed a written statement admitting the policy. However, it was contended that there was no negligence on the part of the 2nd respondent in causing the accident.

(3.) Petitioners 1 and 2 are the parents of the deceased and the 3rd petitioner is the sister of the deceased. According to the petitioners, the amount of compensation awarded by the Tribunal under various heads are totally inadequate.