THOMAS POULOSE Vs. ALBIN MATHEW

JUDGEMENT

(1.) This appeal is filed by the claimants in O.P.(MV) No.1093 of 2017 on the file of the Additional Motor Accidents Claims Tribunal-III, Pathanamthitta, claiming enhancement of compensation. The respondents herein were the respondents before the tribunal.

(2.) According to the claimant, on 18/7/2017 at about 07.45 am while the deceased was walking on the public road, a motorcycle bearing registration No.KL-67-A-4672 driven by the 1 st respondent in a rash and negligent manner hit the deceased. As a result of the accident, she had sustained serious injuries and succumbed to the injuries on 20/7/2017. The claimants approached the tribunal claiming a total compensation of 25,00,000/-.

(3.) The 1st respondent/owner cum rider of the offending motorcycle remained ex parte before the tribunal. The 2 nd respondent/insurer filed a written statement admitting the policy but disputing the quantum of compensation claimed. Before the tribunal, Exts.A1 to A10 were marked. The tribunal, after analysing the pleadings and materials on record, awarded a sum of 13,49,757/- with interest @ 9% per annum as compensation under various heads against the 2 nd respondent being the insurer. Dissatisfied with the quantum of compensation awarded by the tribunal, the claimant has come up in appeal.