PEETHAMBHARAN Vs. PRABHAKARAN

JUDGEMENT

(1.) Appellant is the claimant before the motor accidents claims tribunal. He sustained injuries in a road accident. He was awarded a compensation by the tribunal. He is not satisfied with the quantum. Hence is he in appeal.

(2.) The case of the appellant goes as follows :

(3.) The owner and driver of the bus did not contest the claim of the appellant. The claim was contested by the third respondent who was the underwriter. The rashness and negligence alleged by the appellant was denied by the insurer. It contended that there was contributory negligence on the part of the driver of the other bus. Another contention was that the driver of bus No.KL 8Q-687 did not have a valid driving licence. The claim was contended to be highly excessive and exorbitant.