P.P.CHEKKU Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THESE appeals arise at the instance of the claimants in O.P. (MV) Nos. 157 of 2008, 158 of 2008 and 156 of 2008 of the Motor Accident Claim Tribunal, Manjeri (for short ' "the Tribunal").

(2.) ON 04.03.2007 the appellants in M.A.C.A.Nos.632 and 635 of 2013 were travelling in an autorickshaw which the appellant in M.A.C.A. No. 636 of 2013 was driving. The offending jeep insured with the respondent hit the autorickshaw. The learned Tribunal found that the accident occurred due to the negligence of the driver of the jeep.

(3.) APPELLANT , aged 48 years at the time of the accident was running a tea shop. Documentary evidence produced before the Tribunal reveals that he suffered fracture of inferior and superior pubic rami, fracture of the right rib, right pneumothorax and SDH. He underwent inpatient treatment for 5 days followed by outpatient treatment. He produced Ext. A3 series, medical bills for Rs.6,103.66. Ext.A6 series are the trip sheets produced to prove transportation charges to the tune of Rs.3,288/-. The learned counsel argued that compensation awarded is low. Learned counsel for the respondent/insurer supported the award.