ASSAIN Vs. KEERAN

JUDGEMENT

(1.) The Appellant was involved in a road traffic accident that occurred on August 26, 1992. At the time of the accident, he was working as a driver in M/s Grasim Industries, Mavoor, Calicut and drawing a salary of Rs. 4306.66 as could be seen from Ext.A-3 salary certificate. The offending vehicle driven by Respondent No. 1 was admittedly insured with Respondent No. 2. The Appellant claimed a total sum of Rs. 1,10,000 for the injuries sustained by him.

(2.) The Tribunal framed the following issues:

(3.) Who is liable to pay the compensation