MEENAKSHI Vs. K. P. NASEER,

JUDGEMENT

(1.) This appeal is filed by the appellant/claimant in O.P (MV) No.7 of 2010 on the file of the Additional Motor Accidents Claims Tribunal - I, Thodupuzha. The respondents herein are the respondents before the tribunal.

(2.) According to the appellant/claimant, on 2/2/2009 at 01.35 pm, while the petitioners were travelling in an autorickshaw bearing registration No.KL-38-3809, a KSRTC bus bearing registration No.KL15-3663 driven by the 1st respondent in a rash and negligent manner, hit on the autorickshaw. As a result of the accident, the petitioner sustained serious injuries. The appellant approached the tribunal claiming a total compensation of Rs.1,50,000.00.

(3.) Before the tribunal, the respondents 1 and 2 filed a written statement, admitting the policy, but disputing the quantum of compensation claimed. Exts.A1 to A12 were marked on the side of the appellant/claimant, before the tribunal. The tribunal, after analysing the pleadings and materials on record, awarded a sum of Rs.1,27,590.00 as compensation under different heads with interest @8% per annum from the date of petition till realization with proportionate costs from respondent-insurer. Dissatisfied with the quantum of compensation awarded by the tribunal, the claimant has come up in appeal.