AHAMED KABEER Vs. KAREEM.V.M

JUDGEMENT

(1.) RESPONDENTS 1 and 3 appear through counsel. Notice to the

(2.) ND respondent is dispensed with in view of the dispute raised and the decision I propose to take. 2. The appellant while riding a motor cycle was hit by a Car belonging to the 1st respondent and driven by the 2nd respondent on 29.11.2005. The appellant claimed compensation from the respondents, in O.P(MV) No.149 of 2006 of the Motor Accidents Claims Tribunal, Irinjalakuda (for short, "the Tribunal"). The Tribunal found that the accident occurred due to the negligence of the 2nd respondent, fixed compensation payable at Rs.33,350/- with interest at the rate of 7.5% per annum and proportionate costs and directed the 3rd respondent, being the insurer of the offending vehicle to deposit the amount. Appellant is aggrieved by the quantum of compensation awarded.

(3.) LEARNED counsel for respondents 1 and 3 supported the award. It is contended that certificates concerning monthly income and loss of earnings cannot be taken into account as the same are not marked in evidence and the person who issued the same is not examined. Otherwise compensation awarded is reasonable, it is contended.