BIJESH BABU Vs. MUHAMMED

JUDGEMENT

(1.) It was on 2.3.2009 the accident. The appellant who was a pedestrian was knocked down by a lorry. It was driven in a rash and negligent manner. The vehicle was insured with the third respondent. The appellant sustained injuries in the accident. The above are facts either admitted or proved.

(2.) Heard Sri.R.Sudhish and Sri.P.M.M.Najeeb Khan, the learned counsel for the appellant and the third respondent respectively.

(3.) The appellant claims himself to be a businessman. He claimed to have a monthly income of Rs 10, 000/-. The tribunal scaled down it to Rs 4, 500/- per month. The notional income fixed by the tribunal was on the lower side. The accident was in 2009. Therefore Rs 7, 000/- can be taken as the notional income.