NIZAM Vs. SONY GEORGE

JUDGEMENT

(1.) SEPARATE notice to respondents 1 and 2 in this appeal is dispensed with in view of the decision I propose to take and since they are served on the application to condone the delay. The third respondent appears through counsel.

(2.) THE appeal arises from the award dated 04.05.2010 in O.P (M.V).No.408 of 2006 of the Motor Accident Claims Tribunal, Kollam (for short, "the Tribunal"). The appellant was travelling in an autorikshaw. The lorry driven by the second respondent hit the autorikshaw. The Tribunal found that the accident occurred due to the negligence of the second respondent.

(3.) THE learned counsel for the appellant argued that compensation awarded is low. The learned counsel for the third respondent has supported the award.