S. BABU Vs. S. MOORTHY AND OTHER

JUDGEMENT

(1.) The appellant is the petitioner in O.P. (MV) No. 260 of 2002 of the Motor Accident Claims Tribunal, Punallur. The aforesaid Original Petition was filed under Section 166 of the Motor Vehicles Act claiming compensation for the bodily injuries and the disablement thereof suffered by him in a road traffic accident. He claimed an amount of Rs. 2,00,000/- as compensation under various heads of claim. The 2nd 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. After considering the evidence on record, the tribunal passed the impugned award granting an amount of Rs. 50,761/- with interest as compensation to the appellant. The inadequacy of the quantum of compensation granted under the heads loss of earnings and pain and suffering are mainly challenged in this appeal.

(2.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(3.) Though the quantum of compensation under various heads of claim are challenged in this appeal, the learned counsel for the appellant mainly contented that the monthly income determined by the tribunal is very low and the quantum of compensation granted under the head pain and suffering is inadequate in view of the fact that he was undergoing treatment as an in-patient during various periods for 25 days.