KALIKKOTT SHAMAL Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) THE petitioner in O.P.(MV) No. 1178/2002 on the file of the Motor Accidents Claims Tribunal, Thalassery, is the appellant herein. The appellant filed the petition before the Tribunal claiming compensation for the injuries and consequential disability sustained by him in a motor vehicle accident caused on account of the negligent driving of the vehicle insured with the respondent-Insurance Company. After considering the evidence on record, the Tribunal found that the accident caused on account of the negligent driving of the driver of the vehicle and awarded a total compensation of Rs. 1,32,200/- under various heads as follows:

(2.) WE have heard counsel for the appellant and counsel for the Insurance Company.

(3.) ON the other hand, counsel for the Insurance Company submitted that valid reasons have been given by the Tribunal for not believing PW2 and Ext. A8 to prove the income of the appellant. The Tribunal was perfectly justified in taking the notional income as Rs. 2,500/- per mensum. The amounts awarded under various heads are just and proper and no interference is called for by this Court.