RAMSHAD Vs. AFSAL

JUDGEMENT

(1.) "The scars of road accidents can last a lifetime, but with support and care, victims can heal and rebuild".

(2.) Dissatisfied with the awarded sum, this appeal is filed by the claimant, a 20-year-old, 100% permanently disabled youth. The award dtd. 19/8/2003 in OP(MV) No.1100 of 2018 on the file of the Motor Accidents Claims Tribunal, Thrissur, is under challenge. The respondents herein were the respondents before the tribunal.

(3.) The case of the appellant/claimant is that on 21/5/2017, while he was travelling in a car bearing Reg.No.KL-8-AS9970 along the Kumali - Munnar public road driven by the second respondent in a rash and negligent manner, it turned upside down to a valley, whereby he sustained grievous injuries. He approached the tribunal claiming a total compensation of Rs.1,95,00,000.00.