SANAM SAHIB Vs. AKHILRAJ

JUDGEMENT

(1.) This appeal is filed by the claimant in O.P (MV) No.1562 of 2014 on the file of the Motor Accidents Claims Tribunal, Pathanamthitta. The respondents herein are the respondents before the tribunal.

(2.) According to the appellant/claimant on 28/11/2014 at about 05.00 pm, while the appellant was riding a motorcycle bearing Registration No.KL-25-F-4248 another motorcycle bearing Registration No.KL-03-P-5506 came from Pathanamthitta-Erumeli public road in a rash and negligent manner, hit against the motorcycle ridden by the appellant. As a result of the accident, the appellant sustained serious injuries. The appellant approached the tribunal claiming a total compensation of Rs.11,70,250.00.

(3.) The respondent insurer filed a written statement, admitting the policy, but disputing the quantum of compensation claimed. Before the tribunal, no oral evidence was adduced on either side. Exts.A1 to A12 were marked on the side of the appellant/claimant and no evidence was marked on the side of the respondents. The tribunal, after analysing the pleadings and materials on record, awarded a sum of Rs.1,76,206.00 as compensation under different heads with interest @ 9% per annum from the date of petition till realization, against the respondent being the insurer. Dissatisfied with the quantum of compensation awarded by the tribunal, the claimant has come up in appeal.