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Judgment
M. Chockalingam, J.—The judgment of the Motor Accidents Claims Tribunal, Coimbatore allowing the claim of the respondent herein to the extent of Rs.45,000/- against the claim of Rs.2 lakhs is being challenged herein.
The Claims Tribunal, on the evidence available, has held that the driver of the appellant Corporation drove the vehicle bearing registration No.TCB 1918 in rash and negligent manner at the time of accident on 25.4.1996 at about 8.10 am. and due to the rash and negligent driving, the accident had taken place. That the finding is based on sufficient evidence is not being disputed and the appellant Corporation has brought forth this appeal questioning the quantum of compensation.
The Claims Tribunal has pointed out that it could rely on two documents, Exs.P-1 and P-4 to arrive at the finding that injuries were caused in the occurrence to the claimant who is the respondent herein and the documents could be relied upon to the extent that the injuries were grievous and we are in full agreement with the view of the Tribunal. The Tribunal took into consideration the pain and sufferings and also the age factor and fixed the compensation at Rs.45,000/- being a sum of Rs.25,000/- towards grievous injuries sustained, a sum of Rs.10,000/- towards pain and sufferings and a sum of Rs.10,000/- towards medical expenses. In so far as the medical expenses are concerned, one cannot expect to keep all the receipts and bills for the purchase of medicines. But, taking into consideration the nature of the injuries sustained and the treatment underwent, the Tribunal has granted a sum of Rs.10,000/-. Though the claim has been made for Rs.2 lakhs, the Tribunal has awarded a sum of Rs.45,000/- which cannot be said to be unreasonable or excessive but it is only reasonable. There are no other grounds to interfere in the findings of the Tribunal. Hence, the appeal fails and is dismissed. Consequently, C.M.P.No.5685 of 2004 is closed.