JASEELA Vs. MANU

JUDGEMENT

(1.) THIRD respondent appears through counsel. Notice to the respondents 1 and 2 is dispensed with in view of the decision I propose to take in the appeal.

(2.) THIS appeal arises from the award of the Motor Accident Claims Tribunal, Ottappalam (for short, "the Tribunal") in O.P(M.V). No.883 of 2008. Appellant, aged about 21 years at the relevant time, a coolie by occupation suffered injuries in the accident on 24.04.2008 while travelling in a Qualis van. The mini lorry driven by the first respondent hit the Qualis van resulting in injuries to the appellant and others. The Tribunal found that the accident occurred due to the negligence of the first respondent.

(3.) LEARNED counsel for the appellant contends that compensation awarded on all accounts is low. It is submitted that in spite of the appellant having disability as proved by Ext.A17, no amount was awarded on that account. The learned counsel for the third respondent has supported the award.