JOY Vs. VENUGOPALAN

JUDGEMENT

(1.) A person by name Jibin Joy died in a road accident. His parents and sister approached the motor accidents claims tribunal for compensation. The tribunal awarded a compensation of Rs.1, 48, 500/-. Dissatisfied with the quantum of compensation, the claimants filed M.A.C.A.2308/2012.

(2.) The tribunal permitted the insurer to recover the amount from the driver-cum-owner of the vehicle. Against the said direction is filed M.A.C.A. 2103/2013 by him.

(3.) The accident was at 2.15 pm on 7.12.2008. Jibin Joy was a passenger on the pillion seat of a motorbike.