KUTTAPPAN Vs. K.K. SURYAN AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award in O.P.(M.V.) No. 1830 of 2006 of the Motor Accidents Claims Tribunal, Thrissur by the injured. Appellant sustained injuries in a motor accident on 10.02.2006 and the learned Tribunal awarded compensation of Rs. 3,63,022/- (Rupees Three Lakh Sixty Three Thousand Twenty Two only) with interest and cost. Being aggrieved by that, the injured preferred this appeal.

(2.) There was no dispute with regard to the accident. The driver and owner of the vehicle were ex parte in the lower court. The insurer admitted the insurance of the vehicle. Claimant examined PW1 and his documents were marked as Exts.A1 to A11. The disability certificate was marked as Ext.X1.

(3.) Learned counsel appearing for the appellant contended that the appellant was an employee of Apollo Tyres, Chalakudy and was getting Rs. 20,000/- per month, but the learned Tribunal considered him as an auto driver and low amount was awarded towards permanent disability.