SUSAMMA Vs. MAKKAR

JUDGEMENT

(1.) THE appeal arises from the award dated 30.11.2012 in O.P (M.V).No.565 of 2006 of the Motor Accident Claims Tribunal, Thodupuzha (for short, "the Tribunal"). The appellant is aggrieved by the quantum of compensation awarded to her.

(2.) THE appellant was travelling in a jeep belonging to the first respondent, driven by the third respondent and insured with the second respondent. The Tribunal found that the accident occurred due to the negligence of the third respondent, fixed compensation payable to the appellant at Rs.26,040/- with interest @7.5% per annum and found the respondents liable to pay the amount. The second respondent/insurer was directed to deposit the amount.

(3.) THE learned counsel for the second respondent has contended that the Tribunal was right in not accepting Ext.A7, certificate and that the said finding does not require interference. It is also contended that compensation awarded is reasonable and requires no interference.