RELIANCE GENERAL INSURANCE CO LTD Vs. RAMACHANDRAN NAIR

JUDGEMENT

(1.) The 3rd respondent Insurance Company in O.P. (MV) No.18 of 2012 of the Additional Motor Accidents Claims Tribunal-I, (hereinafter referred to as 'the Tribunal') Pathanamthitta, has filed this appeal challenging the quantum of compensation granted by the Tribunal under various heads of claim. The aforesaid Original Petition was filed by the petitioner under Section 166 of the Motor Vehicles Act, 1988, claiming compensation for the bodily injury suffered by him, in a road traffic accident. Parties are referred to as in the Original Petition.

(2.) According to the petitioner, the accident arose out of the use of the offending vehicle driven by the 1st respondent, owned by the 2nd respondent and insured with the 3rd respondent. According to him, he was employed as an Associate Professor in a Government College at the time of accident and he was drawing Rs. 85, 000/- as monthly salary. Due to the accident, he has sustained 7% permanent disability. He claimed Rs. 5,01, 000/- as compensation for the disability suffered by him.

(3.) The 3rd respondent Insurance Company opposed the said application, disputing the quantum of compensation claimed under various heads of claim; but admitted the coverage of the policy at the time of accident. After considering the evidence on record, the Tribunal passed impugned award granting Rs. 9,82, 266/- with interest, as compensation to the petitioner. This appeal has been filed on the ground that the quantum of compensation determined under various heads of claim are exorbitant, in view of the evidence on record.