LAWS(KER)-2013-8-52

SIJIN BABU Vs. A.BASHEER

Decided On August 13, 2013
Sijin Babu Appellant
V/S
A.Basheer Respondents

JUDGEMENT

(1.) AN unfortunate minor claimant in O.P.(MV) No. 1630/2000 on the file of the Motor Accidents Claims Tribunal, Mavelikara, is the appellant herein. The appellant filed the application for compensation for the injuries and consequential disabilities suffered by her in a motor vehicle accident caused on account of the rash and negligent driving of a vehicle by the 1st respondent, owned by the 2nd respondent and insured with the 3rd respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to the rash and negligent driving of the vehicle by the 1st respondent and awarded a total compensation of Rs. 1,92,000/- on various heads as follows: <FRM>JUDGEMENT_1119_TLKER0_2013.htm</FRM> Dissatisfied with the quantum of compensation awarded, the appellant has filed this appeal before this Court.

(2.) HEARD counsel for the appellant and counsel for the Insurance Company.

(3.) ON the other hand, counsel for the Insurance Company submitted that considering the evidence adduced, the total amount awarded by the Tribunal is just and proper and no interference is called for at the hands of this Court.