JOHNSON.K.E. S/O. EASHI, KURISINGAL Vs. THE MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT CORPORATION, TRIVANDRUM AND OTHER

JUDGEMENT

(1.) The appellant is the petitioner in O.P.(MV) No.1258 of 1999 of the Additional Motor Accidents Claims Tribunal(hereinafter referred to as 'the Tribunal'), Ernakulam. The aforesaid Original Petition was filed under section 166 of the Motor Vehicles Act, 1988, claiming compensation for the bodily injuries suffered by him, in a road traffic accident.

(2.) According to him, while he was travelling as a passenger in a KSRTC bus, driven by the 2nd respondent and owned by the 1st respondent, the bus hit on an electric post and he sustained serious injuries in the accident. The appellant claimed Rs. 2,00,000/- as compensation.

(3.) The respondents did not file any written statement, opposing the said claim. However, after considering the evidence on record, the Tribunal passed the impugned award granting Rs. 79,762/- with interest at the rate of 7% per annum, as compensation to the appellant. The adequacy and correctness of the quantum of compensation, are challenged in this appeal.