VIJAYAN Vs. M. KANNAN AND OTHERS

JUDGEMENT

(1.) Appellant is the claimant before the motor accidents claims tribunal. He sustained injuries in a road accident. He claimed a compensation of Rs 4,48,500/-. He was awarded Rs 2,68,710/-. He is not satisfied with the award, which is why he is in appeal.

(2.) The case of the appellant may be stated briefly as follows : It was at 5.30 am on 18.4.2004 the accident. The appellant was carrying a diesel generator in a tempo van. It collided with a tanker lorry which bore registration No.TN 37D 8625. The tanker lorry was driven in a rash and negligent manner. The appellant sustained serious injuries in the accident. He was hospitalized for seven days.

(3.) The insurer of the tanker lorry alone contested the proceedings before the tribunal. The contentions go as under : The tempo van in which the appellant was travelling was driven in a rash and negligent manner. The driver of the tanker lorry was not having a valid driving licence and badge. The age, occupation and monthly income of the appellant is not correctly shown in his application.