V.M.JAYARAMAN Vs. P.S.MUHAMMEDKUTTY HAJI

JUDGEMENT

(1.) THE petitioner in O.P.(MV) No. 763/2003 on the file of the Motor Accidents Claims Tribunal, Thrissur, is the appellant herein. The appellant filed the claim petition before the Tribunal claiming compensation for the injuries and consequential disabilities suffered by him in a motor vehicle accident caused on account of the negligence of 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 on account of the negligence of the 2nd respondent and awarded a total compensation of Rs. 1,35,806/- on various heads as follows: Dissatisfied with the quantum of compensation awarded, the petitioner has come to this Court with the above appeal. <FRM>JUDGEMENT_1007_TLKER0_2013.htm</FRM>

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

(3.) ON the other hand, the counsel for the Insurance Company argued that considering the evidence on record, the Tribunal has correctly assessed the compensation and the amount of compensation awarded is just and proper and no interference is called for.