REJI Vs. RAJU

JUDGEMENT

(1.) THE appellant has sustained injuries in a motor accident involving an autorickshaw bearing Reg. No.KL8/A 7530 driven and owned by the first respondent and insured with the second respondent. He has filed a petition claiming Rs.35,000/ - as compensation for the injuries sustained in the motor accident, before the Motor Accidents Claims Tribunal, Thrissur. The learned Tribunal, after considering the matter, found that the accident had occurred due to the rash and negligent driving of the autorickshaw by the first respondent and awarded a total compensation of Rs.20,000/ - (Rs.19,200/ - is rounded off to Rs.20,000/ -) under various heads as follows:

(2.) HEARD the learned counsel appearing for the appellant and the learned Standing Counsel appearing for the second respondent Insurance Company.

(3.) LEARNED Standing Counsel for the second respondent submits that the appellant was amply compensated by the Tribunal under various heads. The claims now raised by the learned counsel for the appellant are without supported by any evidence. The appellant has not sustained any disability affecting his earning power. Therefore, he prays for dismissing this appeal.