ARJUNAN PILLAI Vs. DOMENIC SEBASTIAN

JUDGEMENT

(1.) NOTICE to the respondents 1 and 2 is dispensed with in view of the decision I propose to take. Third respondent appears through counsel.

(2.) THIS appeal arises from the award dated 20.06.2011 in O.P(M.V).No.1317 of 2000 of the Motor Accident Claims Tribunal, Muvattupuzha (for short, "the Tribunal"). The appellant while walking along the side of the road was hit by the jeep belonging to the first respondent, driven by the second respondent and insured with the third respondent. The accident occurred on 13.03.2000. The Tribunal found that the accident occurred due to the negligence of the second respondent, assessed compensation payable at Rs.26,132/-, found respondents 1 to 3 liable and directed the third respondent to deposit the amount with interest. The appellant is aggrieved by the quantum of compensation.

(3.) PARAGRAPH 9 of the award refers to the injuries suffered by the appellant. It includes fracture of the right tibial condyle. The appellant underwent inpatient treatment for 12 days and continued OP treatment.