AYISHA Vs. SHAFEEQ.P

JUDGEMENT

(1.) The appellants are the petitioners in O.P.(MV) No. 1622 of 2017 on the file of the Motor Accident Claims Tribunal, Kozhikode and they are challenging the quantum of compensation awarded by the Tribunal under various heads on the ground that the same is inadequate.

(2.) The appellants are the legal heirs of the deceased Assain. According to the appellants, on 20/12/2016, at about 7.20 p.m. while the deceased was standing on the side of the road, a tipper lorry driven by the 1st respondent in a rash and negligent manner caused to hit him and on the same day, while undergoing treatment, he succumbed to injuries. The 1st respondent is the owner of the offending vehicle and the 2nd respondent is the insurer.

(3.) Before the Tribunal, Exhibits A1 to A6 were marked from the side of the petitioners and no evidence adduced from the side of the respondents.