SINDHU Vs. FATHIMA BAVA

JUDGEMENT

(1.) THE appellant in M.A.C.A No. 2743 of 2014, the husband and the appellant in M.A.C.A No. 2484 of 2014, his wife, have come up in appeal. Both were injured in the same accident and these appeals are confined to the inadequacy of the compensation.

(2.) THE accident occurred on 14.07.2010 at 1.40 p.m. The husband was riding a motorcycle while the wife was travelling as a pillion rider. They were travelling through the Pazhanganadu -Kozhakkambalam public road when the offending vehicle a tipper lorry bearing Reg. No. KL -40/B 5017 came in an excessive speed in the opposite direction and hit against the motorcycle at Thamarachal bhagom.

(3.) AS against the claim of Rs. 7 lakhs in both the cases, in favour of the appellant in M.A.C.A No. 2743 of 2014, Rs. 3,42,600/ - and in favour of the appellant in M.A.C.A No. 2484 of 2014, Rs. 3,12,200/ - have been granted.