PURUSHOTHAMAN Vs. SUBRAMANIYANUNNI

JUDGEMENT

(1.) This appeal is filed by the claimant aggrieved by the award in OP (MV) No. 1414 of 2005.

(2.) The accident occurred on 9.4.2005 at about 8.45 p.m., while he was standing on the eastern side of the road near Purakkad Muslim Palli holding his bicycle, a car bearing registration No. KL.04.R.6800 driven by the first respondent hit him and his bicycle. He sustained very serious injuries and his bicycle was also damaged. He was taken to the Medical College Hospital, Alappuzha. A total amount of Rs. 1,80,000/- was claimed by him, out of which, the Tribunal has awarded a total amount of Rs. 78,723/- as compensation.

(3.) We have heard the learned counsel appearing for the appellant and the learned Standing Counsel appearing for the Insurance Company. The appellant was examined as P.W. 1 and Exts. A1 to A9 were marked. No evidence was adduced from the side of the respondents.