RANGARAJ @ RANGAN Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The petitioner is the appellant in O.P.(M.V).No. 1233/2008 of the Motor Accident Claims Tribunal, Palakkad. He has filed the above application under Section 166 of the Motor Vehicles Act, claiming compensation for the bodily injuries suffered by him in a road traffic accident. After considering the objection raised by the 3rd respondent insurance company, the Tribunal passed the impugned award granting an amount of Rs. 61,650/- to the petitioner, though he had claimed Rs. 1,20,000/- . This appeal is filed challenging the quantum of compensation determined under various heads of claim by the Tribunal.

(2.) I have heard the learned counsel for the appellant as well as the learned Standing Counsel for the respondent.

(3.) It is contended that the monthly income determined by the Tribunal is very low and requires enhancement. It is also contended that the amount determined under the heads bystander expenses, loss of earnings and pain and suffering are inadequate and disproportionate with the actual sufferings of the petitioner. It is further contended that the Tribunal went wrong by omitting to consider a claim under extra nourishment.