V P SALIM Vs. ISAC SANJAY

JUDGEMENT

(1.) The appellant is the claimant/petitioner in O.P(MV) No.1695/2012 of the Motor Accidents Claims Tribunal-IV, Ernakulam (hereinafter referred to as 'the Tribunal'). The aforesaid application was filed under Section 166 of the Motor Vehicles Act, claiming compensation for the bodily injuries suffered by him in a road traffic accident. According to him on 11.3.2012 at about 6.50 pm., while he was riding on the pillion of the scooter ridden by the first respondent, the vehicle capsized and the claimant sustained serious injuries therefrom. The second respondent is the owner of the scooter and the third respondent is the insurer of the said scooter. The third respondent Insurance Company opposed the said application, disputing the quantum of compensation claimed under various heads of claim, but admitted the coverage of the insurance policy.

(2.) After considering the evidence on record, the Tribunal passed the impugned award, granting ?9,29,329/- to the petitioner, as compensation. The adequacy and correctness of the quantum of compensation, determined under various heads of claim, are challenged in this appeal.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the third respondent Insurance Company.