SHARAFUDEEN Vs. NAJIM,

JUDGEMENT

(1.) APPELLANT is stated to be the registered owner of an Ambassador car bearing Regn. No. KRQ 9658. Appellant was arrayed as respondent No. 1 in OP(MV)1645/1992 on the file of the Motor Accidents Claims Tribunal, Attingal, a claim petition filed by respondent No. 1 herein.

(2.) THE claimant sought compensation for the alleged injury sustained by him in the accident involving the above car, that allegedly occurred on July 14, 1992. But it appears that in the claim petition the number of the vehicle was shown as KRQ 6958. The Tribunal after considering the case of the parties, awarded a sum of Rs. 35,000/ - to the claimant with 12% interest. The Tribunal held that the appellant and his driver (respondent No. 2 herein) were liable to pay the compensation to the claimant since the vehicle referred to in the claim petition was not covered under an insurance policy.

(3.) THOUGH notice was taken out to respondent No. 1/claimant, he refused to accept the same and it was returned as "unclaimed". Respondent No. 3/Insurance Company also has not appeared before this Court even though it was served with notice.