CELINE MATHEW Vs. VIJAYAN V P

JUDGEMENT

(1.) The claimants in O.P.(MV)No. 100/2007 on the files of the Motor Accidents Claims Tribunal, Kalpetta, dissatisfied with the quantum of compensation awarded to them as the legal representatives of deceased Mathew @ Tony who died on account of the injuries sustained in a motor accident which occurred on 21.7.2006 have filed this appeal.

(2.) The facts of the case in brief are as follows: On 21.7.2006, the deceased while riding a motor cycle bearing Reg. No. KL 12/C 955 was knocked down by a lorry bearing Reg.No. KL 5D /4677 driven by the first respondent in a rash and negligent manner which came from the opposite side. Due to the accident, he sustained very serious injuries and though he was rushed to hospital he succumbed to the injuries. The deceased was aged 41 years at the time of his death and he was an agriculturist. According to the learned counsel for the appellants, the amount awarded by the learned Tribunal is too meager and insufficient.

(3.) The accident as well as the policy are admitted by the third respondent insurance company. There is also no dispute regarding the liability of the insurance company to pay compensation to the appellants