- (1.) Leave granted.
(2.) The appellant-Afnees (unconscious), through his mother, has approached this Court aggrieved by the order passed by the Division Bench of the High Court of Kerala at Ernakulam whereby the High Court allowed the appeal of the Insurance Company and reduced the amount of compensation awarded by the Motor Accident Claims Tribunal, Vadakara (for short, 'the Tribunal') from Rs. 10,88,800/- to Rs.5,76,000/- by applying a multiplier of 16 as the claimant was aged 19 at the relevant time and further partly allowed the appeal of the appellant and awarded Rs. 1 lakh towards future treatment.
(3.) In the petition filed by the appellant under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act'), which came to be registered as OP (MV) No.575 of 2007, the appellant prayed for award of compensation to the tune of Rs.22,00,000/-. The appellant's claim was founded on the following assertions: (i) That the appellant had suffered grievous injuries in an accident which occurred on 28.12.2006 when his motor cycle was hit by a jeep driven in a rash and negligent manner and in a high speed. (ii) That he was initially treated at MCH, Calicut from where he was shifted to Indo American Hospital Brain and Spine Centre, Vaikom. He remained in the hospital from 28.12.2006 to 11.02.2007 and 28.02.2007 to 15.03.2007. Due to the accident, the appellant was totally bed ridden and is in a coma (vegetative) stage and the medical board assessed his disability at 100 per cent. His treatment still continues with no improvement and may be in the same position for his remaining life. (iii) That at the time of accident his age was about 19 years and he was doing part-time job as a sales man drawing a monthly salary of Rs.3,000/- per month. (iv) That on account of the accident, he is fully dependent for all activities of daily life. (v) He is from a poor family and his parents, being labourers, cannot afford the treatment expenses. ;