RIYADH M. Vs. ORIENTAL INSURANCE CO. LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The appellant assails the Order dtd. 13/12/2019 passed by the High Court of Kerala, whereby the award dtd. 20/5/2015 passed by the Motor Accidents Claims Tribunal, Pathanamthitta, Kerala has been modified and the compensation to the tune of Rs.5,95,590.00with 9 per cent interest from the date of original petition along with proportionate cost of Rs.34,529.00 as awarded by the Tribunal, has been reduced by Rs.1,62,000.00.

(3.) Notice in this appeal was issued and as per the Office Report, the respondent was duly served but has not entered appearance. The respondent - Insurance Company is, thus, proceeded against ex-parte.