GRACY Vs. VARGHESE

JUDGEMENT

(1.) The appellants are aggrieved by the quantum of compensation fixed by the Tribunal below. As against the claim of Rs. 15 lakhs, the amount awarded by the Tribunal is Rs. 5,30,500/-.

(2.) Claimants are the dependents of the deceased Sri Gladison, who died in a motor accident while he was riding a Motorcycle bearing Reg. No. KL-8/AJ 1796 on 13.08.2009 at 8.45 p.m through Potta Irinjalakjuda public road, when the offending vehicle bearing Reg. No. KL-7/AA 3368 driven by its driver came in a rash and negligent manner and hit upon the motorcycle. He sustained serious injuries and immediately he was taken to the Government Hospital, Chalakkiudy, but on the way to the hospital, he succumbed to the injuries.

(3.) The Tribunal has found negligence on the part of the driver of the offending vehicle. We heard the learned counsel for the appellants and the learned counsel for the 2nd respondent Insurance Company. Since there is a complete coverage in the policy, notice was not necessary to be issued to the 1st respondent owner. Hence we proceeded to hear the appeal.