P.S.SAJI Vs. P.S.NARAYANAN

JUDGEMENT

(1.) THE petitioner in O.P.(MV) No. 408/2001 on the file of the Motor Accidents Claims Tribunal, Perumbavoor, is the appellant herein. The appellant filed an application for compensation for the injuries and consequential disabilities suffered by him in a motor vehicle accident caused on account of the negligent driving of the vehicle by the 2nd respondent, owned by the 1st respondent and insured with the 3rd respondent. 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.63,640/- under various heads as follows: Dissatisfied with the quantum of compensation awarded by the Tribunal, the appellant has come to this Court with the above appeal. <FRM>JUDGEMENT_996_TLKER0_2013.htm</FRM>

(2.) HEARD the Counsel for the appellant and the Insurance Company.

(3.) ON the other hand, counsel for the Insurance Company submitted that considering the nature of evidence adduced, the Tribunal was perfectly justified in awarding the amount and reducing the amount incurred for subsequent treatment for the subsequent fracture caused and the amount of compensation awarded is just and proper and no interference is called for.