RAJESH Vs. REJIMON, S/O. P.G. RAVEENDRAN

JUDGEMENT

(1.) THE claimant in O.P.(MV) No. 1063/2003 on the file of the Additional Motor Accidents Claims Tribunal, Alappuzha, is the appellant herein. The appellant filed the above claim petition for compensation for the injuries and consequential disabilities sustained by him in a motor vehicle accident caused on account of the negligence of the 1st respondent, who is the owner of the vehicle as well and insured with the 2nd respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligence of the 1st respondent and granted a total compensation of Rs. 49,500/- under various heads as follows:

(2.) AT our request, Sri. George Cherian (Thiruvalla), Advocate, has appeared for the 2nd respondent-Insurance Company.

(3.) ON the other hand, the learned counsel for the Insurance Company submitted that considering the evidence adduced on the side of the appellant, the Tribunal was perfectly justified in fixing a notional income and the amounts of compensation awarded under various heads are just and proper and no interference is called for.