MUJEEB MUJEEB RAHMAN Vs. A.T. MOHAMMED

JUDGEMENT

(1.) This appeal is directed against the award dated 13.5.2011 in O.P.(M.V)No.362 of 2009 passed by the Principal Motor Accidents Claims Tribunal, Kozhikode. The petitioner is the appellant herein. He moved the said claim petition seeking compensation for the injuries which caused permanent disability, occurred due to a motor vehicle accident. He claimed a total compensation of Rs. 35 Lakhs. The Tribunal as per the impugned judgment and award granted a total compensation of Rs. 10,10,942/- with interest at the rate of 7% per annum from the date of petition till realisation. It is feeling aggrieved by and dissatisfied with the quantum of compensation that the captioned appeal has been preferred, seeking for its enhancement.

(2.) We have heard the learned counsel for the appellant and also Sri. John Joseph Vettikkat, the learned counsel appearing for the sixth respondent.

(3.) The facts of the case that led to the filing of the claim petition are as hereunder:-