HABEEB Vs. SEBASTIAN T C

JUDGEMENT

(1.) In this appeal filed under Section 173 of the Motor Vehicles Act, Appellant/claimant challenges inadequacy of the amount of compensation awarded to him by the Motor Accidents Claims Tribunal.

(2.) The appeal has been filed with a "free copy" obtained from the Tribunal. The Registry noted that there was delay in filing the appeal, going by the endorsements noted on the free copy.

(3.) The award was passed by the Tribunal on December 31, 2009. The two endorsements available on the free copy are extracted hereunder.