M.RAJESH KUMAR Vs. NATIONAL INSURANCE CO.LTD

JUDGEMENT

(1.) THE petitioner in O.P.(M.V).No. 128/2003 on the file of the Motor Accidents Claims Tribunal, Palakkad, is the appellant herein. He filed the application for compensation for the injuries sustained by him on account of the negligent driving of the bus by the 2nd respondent, owned by the 1st respondent and insured with the 3rd respondent. He claimed compensation for the injuries sustained and consequent disabilities. The 3rd respondent appeared and contested the matter denying the liability as well as questioned the quantum of compensation claimed. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligent driving of the driver of the bus and awarded a total compensation of Rs. 1,12,679/- on the following heads:

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

(3.) ON the other hands, the learned Standing Counsel for the insurance company submitted that the Tribunal has considered all the aspects and the amount awarded is just, proper and reasonable and there is no need to interfere with the impugned award.