NATIONAL INSURANCE CO. LTD. Vs. SOBHA SASIKUMAR

JUDGEMENT

(1.) This appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 (the Act) by the 3rd respondent/insurer in O.P.(MV) No.1996/2014 on the file of the Additional Motor Accidents Claims Tribunal, Thrissur, (the Tribunal), aggrieved by the amount of compensation granted by Award dtd. 16/05/2019. The respondents herein are the claimants and respondents 1 and 2 respectively in the petition. In this appeal, the parties and the documents will be referred to as described in the original petition.

(2.) The claimants are the wife, minor children and the mother of deceased Sasikumar. According to the claimants, on 10/08/2014 at 05:30 a.m., Sasikumar was walking through the western side of the Kodungallur-Chavakad NH-17 public road from south to north. When he reached the place by name Thalikkulam Puthanthodu, a car bearing registration No.KL-40- 478, driven by the second respondent knocked him down. Sasikumar sustained a head injury to which he succumbed.

(3.) The first respondent, the owner of the offending car and the second respondent-driver remained ex parte.