CHANDRAMOHAN PILLAI Vs. C. VIDHYADHARAN AND OTHERS

JUDGEMENT

(1.) Appellant sustained injuries in a road accident. He calculated his entitlement for compensation at Rs. 18,00,250/-, but limited it to Rs. 6,00,250/-. He was awarded a compensation of Rs. 5,65,393/- by the motor accidents claims tribunal. He appeals to get the compensation enhanced.

(2.) It was at 9.45 pm on 28.8.2008 the accident. The appellant who was riding on his motor cycle was knocked down by a car. The car bore registration No. KL 5 1575. The car was driven by the 1st respondent. He drove it in a rash and negligent manner. The 2nd respondent was the owner of the car. It was insured with the 3rd respondent. The appellant sustained serious injuries in the accident. The above are facts either admitted or proved.

(3.) Heard Sri.T.K.Koshy, the learned counsel for the appellant and Sri.Mathews Jacob, the learned senior counsel for the 3rd respondent.