BALAKRISHNAN Vs. CHERIYAHAMMED AND OTHERS

JUDGEMENT

(1.) Appellant who sustained injuries in a road accident was awarded a compensation of Rs 2,69,809/- by the motor accidents claims tribunal. The appeal is filed to get the compensation enhanced.

(2.) The accident was on 12.9.2009. The appellant while riding on his motor cycle was knocked down by a goods vehicle. It was driven in a rash and negligent manner. It was insured with the 3rd respondent. The above are facts either admitted or proved.

(3.) Heard Sri. A.V.M. Salahuddeen and Sri. N.S. Najeeb, the learned counsel for the appellant and the 3rd respondent respectively.