A.K.MOHANAN Vs. E.A.HUSSAIN

JUDGEMENT

(1.) THE claimant in O.P(MV)No.1082/2006 on the file of the Motor Accidents Claims Tribunal, Palakkad is the appellant herein. The appellant filed the application for compensation for the injuries and consequential disability suffered by him in a motor vehicle accident caused on account of the negligent driving of the vehicle by the second respondent, owned by the first respondent and insured with the third respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligent driving of the vehicle by the second respondent and awarded a total compensation of Rs.45,000/ - on various heads as follows: <FRM>JUDGEMENT_1454_TLKER0_2013.htm</FRM>

(2.) DISSATISFIED with the quantum of compensation awarded, the appellant has filed this appeal before this Court seeking enhancement.

(3.) ON the other hand, the insurance company submitted that the Tribunal has considered all the aspects in the right perspective and the total compensation awarded is just and proper and no interference is called for at the hands of this Court.