KARIM KODUMAYIL Vs. E. SALIM & ORS.

JUDGEMENT

(1.) This appeal is filed by the claimant in O.P.(MV)No. 753 of 2009 on the file of the Motor Accidents Claims Tribunal, Vatakara claiming enhancement of compensation awarded by the Tribunal.

(2.) The appellant is the victim of a motor vehicle accident. On 26.01.2009, at about 08.30 hours, while the appellant was travelling in an auto-rickshaw, a bus which came from the opposite direction, hit on the auto-rickshaw. The appellant sustained serious injuries in the accident. He filed O.P.(MV)No. 753 of 2009 in the Tribunal against the owner, driver and insurer of the bus claiming a total amount of Rs. 3,00,000/- as compensation. The Tribunal found that the accident occurred solely due to the negligence of the driver of the bus and that the third respondent insurance company is liable to pay the amount of compensation to the appellant. The Tribunal awarded a total amount of Rs. 1,66,506/- as compensation to the appellant. The appeal is filed seeking enhancement of compensation.

(3.) The amount of compensation claimed by the appellant under each head and awarded by the Tribunal can be seen from the following table contained in the judgment of the Tribunal: <FRM>JUDGEMENT_358_LAWS(KER)2_2018_1.html</FRM>