LAWS(KER)-1997-3-45

RAJAN Vs. M. SUKUMARAN

Decided On March 01, 1997
RAJAN Appellant
V/S
M. Sukumaran Respondents

JUDGEMENT

(1.) THE award dated 24th July, 1987 and the order dated 25th February, 1988 in I.A. No. 592/87 in O.P.(M.V.) No. 516/82 passed by the Motor Accidents Claims Tribunal, Trivandrum are challenged by the claimant in this appeal. The claimant-appellant claimed a total compensation of Rs. 1,25,000/- for the personal injuries sustained by him alleging that while he was riding his bicycle from west to east through the Trivandrum-Kattakada Road on 8-9th March, 1981, the taxi bearing No. KLV 2991 owned by the 1st respondent and driven by the 3rd respondent in a rash and negligent manner from the opposite direction hit against his bicycle, knocked him and caused serious injuries.

(2.) THE Tribunal after enquiry, by the award dated 24th July, 1987 allowed a compensation of Rs. 81,800/- with interest at 9 per cent per annum from 29th July, 1982 against respondents 1 and 3 and directed the second respondent insurer to pay the, amount within two months from the date of award and allowed interest at 12 per cent per annum beyond the period of two months, disallowing the contention raised by the second respondent with regard to limitation of their liability.

(3.) THE claimant has come up in appeal dissatisfied with the quantum of compensation and review of the original award by the Tribunal.