JOSELY Vs. GIRISH KUMAR

JUDGEMENT

(1.) THE claimant in O.P(MV) No.497 of 2006 on the file of the Motor Accidents Claims Tribunal, Thodupuzha is the appellant herein. The appellant filed the application for compensation for the injuries and consequential disabilities sustained by him in a motor vehicle accident caused on account of the rash and negligent driving of the vehicle by the 3rd respondent, owned by the 1st respondent and insured with the 2nd respondent.

(2.) AFTER considering the evidence on record the Tribunal found that the accident occurred due to the negligent driving of the 3rd respondent and assessed a total compensation of Rs.87,850/ - and awarded Rs.88,000/ - after rounding of under the various heads as follows: <FRM>JUDGEMENT_1251_TLKER0_2013.htm</FRM>

(3.) HEARD the learned counsel for the appellant and the counsel for the insurance company.