AMRUTHA VENUGOPAL Vs. BALAKRISHNAN NAIR AND ORS.

JUDGEMENT

(1.) The claimant in a petition for compensation before the Motor Accidents Claims Tribunal has come up in this appeal challenging the quantum of compensation granted by the Tribunal.

(2.) The claimant was a student. She was aged 16 years at the time of accident. The accident took place on 30.1.2005. A sum of Rs. 1,00,000/- was claimed in the petition by way of compensation. The Tribunal, on an appraisal of the materials on record, found that the claimant is entitled to only a sum of Rs. 40,630/- and accordingly, an award was passed for the said amount. As the vehicle involved in the accident was covered by a valid insurance policy at the time of accident, the insurer was directed to satisfy the award.

(3.) Heard the learned counsel for the claimant and the learned counsel for the insurer.