THOMAS Vs. THE UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) Appellant approached this Court seeking enhancement of compensation awarded by the Motor Accidents Claims Tribunal, Irinjalakuda in O.P.(MV) No.166/2012.

(2.) Heard the learned counsel for the appellant and the learned counsel for the respondent.

(3.) On 29.11.2011, at about 6.00 p.m., while the appellant was attending to replace a tyre of his car, which was parked on the extreme side of a public road, a goods vehicle driven by the 2nd respondent in a rash and negligent manner hit on the parked car causing injuries to the appellant. The vehicle was insured with the respondent/Insurance Company. The Tribunal awarded a total compensation of Rs.76,830/-.