S.REGHU Vs. NATIONAL INSURANCE CO.LTD.

JUDGEMENT

(1.) THE claimant in O.P.(M.V).No. 934/2005 on the file of the Motor Accidents Claims Tribunal, North Paravur, is the appellant herein. The appellant filed the claim petition before the Tribunal claiming compensation for the injuries and consequential disabilities sustained by him on account of the accident occurred due to the negligent driving of the driver of the vehicle, which was insured with the respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligence of the driver of the vehicle and awarded compensation under various heads as follows: Dissatisfied with the quantum of compensation awarded by the Tribunal, the claimant preferred the above appeal. <FRM>JUDGEMENT_959_TLKER0_2013.htm</FRM>

(2.) HEARD the learned counsel for the appellant and the counsel for the insurance company.

(3.) ON the other hand, the learned standing counsel for the insurance company argued that PW1 was not the doctor who treated the patient and so the Tribunal was perfectly justified in not relying on the evidence of PW1. So, the appellant is not entitled to any compensation under the heads, "loss of earning capacity, loss of amenities" etc. The amount awarded by the Tribunal is just and proper. No interference is called for.