P.DEVASEEN @ DIGIL LIGIN Vs. RAMANAIAH

JUDGEMENT

(1.) THE claimant in O.P.(M.V).No.3064/2001 on the file of the Motor Accidents Claims Tribunal, Thrissur, is the appellant herein. The appellant filed the application for compensation for the injuries and consequential disabilities suffered by him in a motor vehicle accident caused on account of the rash and negligent driving of the vehicle by the 2nd respondent, owned by the 1st respondent and insured with the 3rd respondent. (The 1st respondent was deleted from the party array as per order in I.A.No.2950/2013 dated 15.11.2013). 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. 2,47,200/ - on various heads as follows: <FRM>JUDGEMENT_1493_TLKER0_2013.htm</FRM> Dissatisfied with the quantum of compensation awarded, the appellant has come before this Court with the above appeal claiming enhancement of compensation.

(2.) HEARD both sides.

(3.) ON the other hand, the learned counsel for the insurance company submitted that considering the fact that the accident occurred in the year 2001, the total compensation awarded is just and proper and the Tribunal has considered all the aspects and no interference is called for at the hands of this Court.