SACHIN K. THOMAS Vs. BIJUKUMAR

JUDGEMENT

(1.) This appeal is filed by the appellant/claimant in O.P (MV) No.96 of 2014 on the file of the Motor Accidents Claims Tribunal, Pathanamthitta. The respondents herein are the respondents before the tribunal.

(2.) According to the appellant/claimant, on 13/7/2013 at about 01.30 pm, while the petitioner was riding a motorcycle bearing Registration No.KL-03-V-9141, an autorickshaw bearing registration No.KL-03-R-6574 driven by the 2nd respondent in a rash and negligent manner hit the motorcycle. As a result of the accident, the petitioner sustained serious injuries. The appellant approached the tribunal claiming a total compensation of Rs.5,47,000.00 limited to Rs.5,00,000.00.

(3.) Respondents 1 and 2 remained ex parte before the tribunal. The respondent insurer filed a written statement, admitting the policy, but disputing the quantum of compensation claimed. Before the tribunal, Exts.A1 to A5 were marked on the side of the appellant/claimant. The tribunal, after analysing the pleadings and materials on record, awarded a sum of Rs.1,51,647.00 as compensation under different heads with interest @ 9% per annum from the date of petition till realization with proportionate costs from respondentinsurer. Dissatisfied with the quantum of compensation awarded by the tribunal, the claimant has come up in appeal.