FEBIN RAJ Vs. RAJAN

JUDGEMENT

(1.) The petitioner in O.P.(MV) No. 1072 of 2011 on the file of the Motor Accident Claims Tribunal, Irinjalakuda filed this appeal challenging the quantum of compensation fixed by the Tribunal under various heads.

(2.) According to the claim petitioner, on 8/4/2011, at about 10.30 a.m., while he was riding a motorcycle through VellikulangaraAloor road, jeep driven by the 1st respondent in a rash and negligent manner caused to hit the motorcycle and thereby, he fell down and sustained serious injuries. The 2nd respondent is the owner of the offending vehicle and 3rd respondent is the insurer.

(3.) Before the Tribunal, PW1 examined and Exhibits A1 to A19 were marked from the side of the petitioner and no evidence adduced from the side of the respondents. The Tribunal recorded a finding that the accident occurred because of the negligence on the part of the 1st respondent and that respondents 1 to 3 are jointly and severally liable to pay compensation. The Tribunal awarded a total compensation of Rs.14,82,685.00 to the petitioner.