M.N. SHEEJA Vs. ABOOBACKER

JUDGEMENT

(1.) THESE are appeals by the Insurance Company and the claimant respectively.

(2.) THE proceedings of the award dated November 30, 1988 in O.P.(M.V.) 11/1987 of the Motor Accidents Claims Tribunal, Wayanad - Kalpetta was brought before us.

(3.) THE incident is of November 30,1986 occurred at 3.30 p.m., when the injured Miss M.N. Sheeja, walking on the eastern side of Kalpetta - Battery road at Kainatty side was knocked down by a lorry -- KLC 5633, driven by Aboobacker (original respondent No. 1), owned by K. Vijayan (original respondent No. 2) and insured with the appellant (respondent No. 3). The result of the accident was that Sheeja's left leg was crashed and ultimately had to be imputed at the Medical College Hospital, Calicut. The lead incident to the presentation of claim petition on January 29, 1987 before the Tribunal claiming a total compensation of Rs. 3,00,000/-.