VIPIN LAL Vs. N.M.TOMY

JUDGEMENT

(1.) THE claimant in OP(MV) No.1666/2001 on the file of the Motor Accidents Claims Tribunal, Kozhikode is the appellant herein. The appellant filed the application for compensation for the injuries and consequential disabilities suffered by him in a motor vehicle accident caused on account of the rash and negligent driving of both vehicles owned by the 1st and 3rd respondents and insured with the 2nd and 4th respondents. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligent driving of the vehicles by both the drivers and awarded total compensation of .35,000/ - on various heads as follows: - <FRM>JUDGEMENT_1463_TLKER0_2013.htm</FRM> Dissatisfied with the quantum of compensation awarded by the Tribunal, the appellant has filed this appeal before this court, seeking enhancement.

(2.) HEARD counsel for the appellant and counsel for the insurance company.

(3.) ON the other hand, counsel for the insurance company submitted that the Tribunal has considered all the aspects in the right perspective and awarded just and reasonable compensation and the appellant is not entitled for enhancement under any of the heads.