JOSY Vs. PREMKUMAR

JUDGEMENT

(1.) The Claim Petitioner in O.P.(MV) No.1722 of 2006 on the file of Motor Accidents Claims Tribunal, Alappuzha, filed MACA No.2712 of 2012 challenging the Award, on the ground of inadequacy of Compensation.

(2.) The 2nd Respondent, Owner of the offending vehicle, filed MACA No.1298 of 2016 challenging the Award, as the Insurer was given the right to recover the Compensation amount from the Owner of the vehicle.

(3.) On 1/4/2006 at about 9 p.m., while the Appellant in MACA No.2712 of 2012 was Pillion Riding a Motorcycle, he was knocked down by KL-7C 8379 Tempo Van owned by the Appellant in MACA No.1298 of 2016. He suffered serious injuries including fracture and he was hospitalised for 23 days in total. He approached the Tribunal claiming Compensation of Rs.2,51,000..00 But, the Tribunal awarded only Rs.66,684..00 Hence, he filed MACA No.2712 of 2012.