VELAYUDHAN PILLAI Vs. VIJAYAKUMAR, RADHA N. PILLAI AND NATIONAL INSURANCE CO. LTD., REPRESENTED BY ITS DIVISIONAL MANAGER

JUDGEMENT

(1.) THE petitioner in O.P. (M.V.) No. 710/2005 on the file of the Motor Accidents Claims Tribunal, Mavelikkara, is the appellant herein. The appellant filed the application for compensation for the injuries and consequential disability sustained by him in an motor vehicle accident caused on account of the rash and negligent driving of the 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 total compensation of Rs. 53,800/ - under various heads as follows: <FRM>JUDGEMENT_81_LAWS(KER)9_2013.htm</FRM>

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

(3.) ON the other hand, the learned counsel for the insurance company submitted that no evidence was adduced on the side of the appellant to prove his age. So, under the circumstances, the Tribunal was perfectly justified in placing the appellant in the age group of 56 to 60 and the amount awarded is just and proper and no interference is called for.