VASUDEVAN PILLAI Vs. SONI P. MANI AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award in O.P.(M.V.) No. 493 of 2012 of the Additional Motor Accidents Claims Tribunal-III, Kollam by the injured. Appellant sustained injuries in a motor accident on 29.12.2011 at 11.30 p.m., and the learned Tribunal awarded compensation of Rs. 2,20,000/- (Rupees Two Lakh Twenty Thousand only) with interest and cost as compensation. Being aggrieved by that, the injured preferred this appeal.

(2.) Claimant's case in the lower court was that while he was standing in the premises of his work place namely Bhavani Traders, Karunagappally, a car KL-05/X-3565 driven in a rash and negligent manner knocked down him as a result he sustained serious injuries. Immediately he was removed to Taluk Head Quarters Hospital, Karunagapply and subsequently he was treated at A.M. Hospital, Karunagappaly. The driver and owner were ex parte. The insurer admitted the insurance of the vehicle. The claimant did not adduce any oral evidence, but his documents were marked as Exts.A1 to A13.

(3.) Learned counsel appearing for the appellant contended that the injured sustained serious injuries in the accident and he is permanently disabled. The Medical Board certified 50% disability and the learned Tribunal reduced it to 10% and a meagre amount was awarded as compensation.