RAJA, S/O.AZIZ, THAIPARAMBU Vs. SARATH PURUSHOTHAMAN

JUDGEMENT

(1.) THE claimant in OP(MV)No.633/2003 on the file of the Motor Accident Claims Tribunal, Alappuzha is the appellant herein. The appellant filed an application for compensation for the injuries and disability sustained by him in a motor vehicle accident caused on account of the negligent driving of the vehicle by its driver, owned by the first respondent and insured with the second respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligent driving of the vehicle by its driver and awarded a total compensation of Rs.2,70,500/ - on various heads as follows: <FRM>JUDGEMENT_1299_TLKER0_2013.htm</FRM> Dissatisfied with the quantum of compensation awarded, the appellant has filed this appeal before this Court.

(2.) HEARD the counsel for the appellant and the counsel for the respondents.

(3.) ON the other hand, the counsel for the owner and the insurance company submitted that the multiplier applicable to the age group of 36 is 15 and not 16 as adopted by the Tribunal. Further, the Tribunal has considered all the aspects in the right perspective and awarded a just and proper compensation and no interference is called for at the hands of this Court.