ANURAJ Vs. SURESH KUMAR

JUDGEMENT

(1.) THE appellant sustained injuries in a motor accident that occurred on 16 -08 -2002 involving a car driven by the third respondent, owned by the first respondent and insured with the second respondent. He has filed an application before the Motor Accidents Claims Tribunal, Kollam, claiming compensation on account of the injuries sustained in the accident. The learned Tribunal, after considering the matter, found that the accident had occurred due to the negligence of the third respondent and awarded a total compensation of 24,500/ - ( 24,200/ - rounded off to 24,500/ -) as follows: -

(2.) HEARD the learned counsel appearing for the appellant and the learned counsel appearing for the second respondent Insurance Company. No representation for the respondents 1 and 3 despite serving notice on them.

(3.) LEARNED counsel for the second respondent, on the contrary, submits that the Tribunal has awarded sufficient compensation under all the heads. The appellant has not produced any disability certificate in order to claim compensation under the head of loss of amenities. The claim of the appellant for enhanced compensation is made without the support of any evidence. Therefore, he prays for dismissing this appeal.