MARIYAMMA PATHIKAL Vs. KARUNAKARAN UTTIKUZHA

JUDGEMENT

(1.) Appellant who was the claimant before the motor accidents claims tribunal is in appeal dissatisfied with the quantum of compensation awarded.

(2.) The case of the appellant goes as under: She was a traveller in a mini van. It was hit by a jeep. The jeep bore registration No.KL 3B-511. It was owned by the first respondent. He drove it at an excessive speed and negligently. The appellant sustained severe injuries. She was rushed to a hospital. She continues her treatment. She was an inpatient in a hospital for 9 days. It was at 12.30 p.m on 1.12.2007 the accident.

(3.) The first respondent in his written-statement denied the rashness and negligence alleged against him. He contended that the jeep was insured with the second respondent. The insurer, the second respondent, admitted the policy of insurance. The insurer denied the rashness and negligence alleged against the first respondent. It is alleged that the appellant's husband who drove the mini van was responsible for the accident.