NATIONAL INSURANCE CO. LTD. Vs. JIPSON

JUDGEMENT

(1.) Appellant was the third respondent in O.P(MV) No.114 of 2016 on the file of the Motor Accidents Claims Tribunal, North Paravur.

(2.) The appellant/insurance company is challenging the quantum of compensation fixed by the Tribunal under various heads on the ground that the same is on the higher side and disproportionate to the injury sustained by the claim petitioner. The claim petitioner, while travelling in the bus, driven by the second respondent in a rash and negligent manner on 18/2/2016 sustained serious injuries, when the bus caused to hit an ambulance at Varappuzha. Respondents 1 and 3 are the owner and insurer of the bus.

(3.) Before the Tribunal, PWs 1 and 2 examined and exhibits A1 to A9 and X1 were marked from the side of the petitioner and Ext.B1 was marked from the side of the third respondent.