AJAYAKUMAR Vs. MANOJ

JUDGEMENT

(1.) The injured in a motor vehicle accident is the appellant herein aggrieved by the quantum of compensation.

(2.) We heard the learned counsel for the appellant and the learned counsel for the Insurance Company.

(3.) The total claim raised by the appellant is to the tune of Rs. 2,93,000/-. The accident occurred on 24/12/2004. The appellant was travelling in a motor cycle bearing Reg. No. KL-4/M-3226 as a pillion rider on the Cherthala-Alappuzha NH road and the accident occurred in front of Aswathy Petrol Pump, Cherthala. The offending vehicle is a car bearing Reg. No. KL-4/N 7205 which came from the opposite direction and hit against the motor cycle, as a result of which the appellant fell down on the road.