M.B. VINAYAKAN Vs. MANAGING DIRECTOR AND ANOTHER

JUDGEMENT

(1.) The appellant was the petitioner in O.P.(MV) No. 1504 of 2006 of the Motor Accidents Claims Tribunal(hereinafter referred to as 'the Tribunal'), Ernakulam. The aforesaid Original Petition was filed under section 166 of the Motor Vehicles Act, 1988, claiming compensation for the bodily injuries suffered by him, in a road traffic accident. He claimed an amount of Rs. 6,00,000/-, as compensation.

(2.) The 1st respondent filed written statement, challenging the cause of accident and the quantum of compensation claimed under various heads of claim. After considering the evidence on record, the Tribunal passed impugned the award granting Rs. 2,91,293/-, as compensation to the appellant. The inadequacy and correctness of the quantum of compensation determined under various heads of claim, are challenged in this appeal.

(3.) Heard the learned counsel for the appellant.