MARIAM BEEVI Vs. K.PRABHAKARAN

JUDGEMENT

(1.) THE claimants in O.P.(M.V).No.555/2003 on the file of the Motor Accidents Claims Tribunal, Alappuzha, are the appellants herein. The appellants, who are the wife and children of deceased Abdul Rahman, along with his mother filed the application for compensation for the death of Abdul Rahman, who died in a motor vehicle accident caused on account of the rash and negligent driving of the vehicle by the 1st respondent, owned by the 2nd respondent and insured with the 3rd respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligent driving of the vehicle by the 1st respondent and awarded a total compensation of Rs. 16,00,000/ on various heads as follows:

(2.) HEARD the learned counsel for the appellants and the learned standing counsel for the insurance company.

(3.) ON the other hand, the learned counsel for the insurance company submitted that the Tribunal has considered all the aspects in detail and awarded a just compensation and there is no need to interfere with the amount awarded by the Tribunal.