ALEXANDER JOSEPH Vs. JOJOMON P VARGHESE

JUDGEMENT

(1.) The appellant is the petitioner in O.P(MV) No.1011/2013 of the Additional Motor Accidents Claims Tribunal-I, Kottayam (hereinafter referred to as 'the Tribunal'). The aforesaid Original Petition was filed under Section 166 of the Motor Vehicles Act claiming compensation for the bodily injuries suffered by him in a road traffic accident. According to the petitioner, on 11.12.2012 at 11.30 am., while he was travelling in an autorickshaw, the said autorickshaw overturned and thereby the petitioner was thrown away, causing serious injuries including grievous hurt to him. He was aged 63 years and was an agriculturist, having 1.500 acres of agricultural property, at the time of the accident. He claimed an amount of 8,64,000/- and limited to 3,50,000/- Rs as compensation.

(2.) The 3rd respondent Insurance Company opposed M.A.C.A No.1667 of 2015 2 the said application, disputing the quantum of claim but admitted the coverage of the insurance policy. After considering the evidence on record, the Tribunal passed the impugned award granting 2,93,128/- to the petitioner as ? compensation. The adequacy and correctness of the said amount as compensation are assailed in this appeal.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.