ABDUL KHADER Vs. BABY

JUDGEMENT

(1.) This appeal illustrates how the jurisdiction which is conferred on Tribunals and this Court to reach out to the victims of motor accidents can be misused, if constant vigil is not maintained while dealing with claims for compensation.

(2.) Appellant alleged that he sustained certain injuries in a road traffic accident while he was travelling on a two wheeler. His case was that Anr. two wheeler hit against his bike resulting in a fall leading to injuries which are extracted herein below:

(3.) According to the Appellant, he got himself admitted in Najath Hospital at Aluva after the accident. He was discharged on the third day "in a good condition" as is revealed from the Ext.A-5 Wound Certificate issued by Najath Hospital.