JHONY Vs. UNITED INDIA INSURANCE COMPANY

JUDGEMENT

(1.) THE petitioner in O.P.(M.V).No.1604/1999 on the file of the Motor Accidents Claims Tribunal, Irinjalakkuda, is the appellant herein. The claim petition was filed by the appellant for the injuries and consequential disability sustained by him in a motor vehicle accident caused on account of the negligent driving of the vehicle by the 2nd respondent, owned by the 1st respondent and insured with the 3rd respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to negligence of the driver of the vehicle and awarded compensation under various heads as follows: Dissatisfied with the quantum of compensation awarded, the claimant has filed this appeal before this Court claiming enhanced compensation. <FRM>JUDGEMENT_984_TLKER0_2013.htm</FRM>

(2.) HEARD the learned counsel for the appellant and the learned 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 and the amount awarded is just and proper, and no interference is called for.