KUNJUMON Vs. PRINCE

JUDGEMENT

(1.) This appeal is filed against the award dtd. 12/7/2016 in OP(MV) No.301/2010 on the file of the Motor Accidents Claims Tribunal, Alappuzha. Appellants are the legal heirs of deceased Anilkumar, who died in a motor accident.

(2.) Short facts are like this:

(3.) To substantiate the case, Exts.A1 to A11 were marked. One witness was examined on the side of the claimant as PW1. After going through the evidence and the documents, the tribunal fixed the compensation as Rs.14,22,150.00. Dissatisfied with the the quantum of compensation, this appeal is filed.