ANTONY Vs. K.G.ASOKAN, S/O.GOPALAN

JUDGEMENT

(1.) THE petitioner in O.P.(MV) No. 2754/2001 on the file of the Motor Accidents Claims Tribunal, Ernakulam, is the appellant herein. The appellant filed the claim petition before the Tribunal claiming compensation for the injuries and consequential disabilities sustained by him in a motor vehicle accident caused on the rash and 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 the negligent driving of the vehicle by the 2nd respondent and awarded a total compensation of Rs. 3,33,000/- under various heads as follows: Transportation, hospitalisation, attendant expenses, extra Rs. 7,000/- nourishment & damage to clothings

(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 documentary evidence adduced on the side of the appellant, the compensation awarded by the Tribunal is just and proper and no interference is called for.