ANILKUMAR M.S S/O. SIVADASAN Vs. SUNDARAN K.K S/O. KOTTARA GOWDAR, AKKOLLI, APPAPPARA, THIRUNELLI AMSOM DESOM

JUDGEMENT

(1.) This appeal is preferred against the award in O.P(MV) No. 1366/2007 of the Motor Accidents Claims Tribunal, Thalassery by the injured. The appellant sustained serious injuries in a motor accident on 02.05.2005 at 11.45 am.

(2.) The accident was not disputed by the espondents in the lower court. The driver and owner filed a written statement. The insurer admitted the insurance of the vehicle. The claimant was examined as PW1 and his documents were marked as Exts.A1 to A16. Respondents documents were marked as Ext.B1. The 3rd party documents were marked as Ext.X1 and the learned Tribunal awarded Rs. 1,43,450/- with interest and cost as compensation. Being aggrieved by that, the injured preferred this appeal.

(3.) The learned counsel appearing for the appellant contended that the injured was working as a news paper agent and was getting Rs. 6,000/- per month. The learned Tribunal without any reason reduced the monthly income to Rs. 3,000/- and awarded a meagre amount. The appellant is entitled to get just amount as compensation.