MUHAMMED RIDWAN M K Vs. MUHAMMED RAFEEQUE

JUDGEMENT

(1.) The claimants in OP (MV) No.1421/2013 on the files of the Principal Motor Accidents Claims Tribunal, Kozhikode are the appellants herein, challenging the award on the ground that the amount of compensation determined is insufficient, inadequate and disproportionate.

(2.) The accident in question occurred on 28-12-2012. The person died in the accident was riding on a motor cycle. The accident occurred when a bus hit on the motor cycle on which he was riding. He sustained very serious injuries. He succumbed to the injuries on the same day itself. The Tribunal found that the driver of the bus was negligent in causing the accident and hence found the 3rd respondent, who is the insurer of the bus, liable to pay the amount of compensation determined. The Tribunal awarded a total compensation of Rs12,24,000/-. The appellants are seeking enhancement of the amount awarded.

(3.) Heard; counsel for the appellants and Standing Counsel appearing for the 3rd respondent-insurance company. In the present appeal there is no dispute with respect to the findings of the Tribunal on the aspect of negligence and on the liability of the 3rd respondent.