JOY THOMAS, S/O THOMAS Vs. SUNNY THOMAS

JUDGEMENT

(1.) This appeal is preferred against the award in O.P.(M.V.) No.583 of 2016 of the Motor Accidents Claims Tribunal, Thodupuzha by the injured. Appellant sustained injuries in a motor accident on 22.05.2016 and the learned Tribunal awarded a total compensation of Rs.3, 37, 500/- (Rupees Three Lakh Thirty Seven Thousand Five Hundred only) with 9% interest and cost. Being aggrieved by that, he preferred this appeal.

(2.) In the lower court, the driver and owner of the vehicle were ex parte. The insurer admitted the insurance of the vehicle. Claimant did not adduce any oral evidence, but his documents were marked as Exts.A1 to A9. The learned Tribunal awarded the following amounts as compensation;

(3.) Learned counsel appearing for the appellant contended that no amount was awarded towards loss of earning and the amount awarded for pain and sufferings is very low, hence just amount was not awarded by the Tribunal as compensation.