RAJESH Vs. ABHIJITH AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award in O.P.(M.V.) No.224 of 2013 of the Additional Motor Accident Claims Tribunal-I, Kottayam by the injured. On 02.07.2011 at 12.00 noon while the petitioner was riding a bicycle through Toll-Palamkadavu road and when he reached at Valampalli Bhagom, a motorcycle KL-07/AN-6712 driven in a rash and negligent manner hit against the petitioner. Immediately he was removed to hospital. The learned Tribunal awarded Rs. 95,100.00 (Rupees Ninety Five Thousand One Hundred only) as compensation. Being aggrieved by that, he preferred this appeal.

(2.) The accident was not disputed by the insurer in the lower Court. The driver and owner were ex parte and the insurer admitted the insurance of the vehicle. Claimant did not adduce any oral evidence, but his documents were marked as Exts.A1 to A8. The learned Tribunal awarded the following amounts as compensation. Loss of earning Rs. 38,730.00, Transport to hospital Rs. 1,000.00, Extra nourishment Rs. 1,000.00 Damage to clothing Rs. 1,000.00, Medical expenses Rs. 21,479.00, Bystander expenses Rs. 1,800.00, Pain and sufferings Rs. 20,000.00, Compensation for Loss of amenities Rs. 10,000.00. The total compensation awarded by the Tribunal is Rs. 95,009.00, which is rounded as Rs. 95,100.00 (Rupees Ninety Five Thousand One Hundred only).

(3.) Learned counsel appearing for the appellant contended that the injured was working as an Office Attendant, Town Planning office at Thrissur and was getting an amount of Rs. 12,910.00 per month. Appellant sustained serious injuries in the accident and he could not continue his work for three months.