PRADEEP KUMAR P C Vs. MURALEEDHARAN S

JUDGEMENT

(1.) Since these two appeals arise from the same award passed by the Motor Accidents Claims Tribunal, they are being disposed of by this common judgment. While the Appellant in the first captioned appeal is the claimant, the Appellant in the second is the owner cum driver of the two wheeler which had allegedly caused the accident.

(2.) The grievance of the Appellant/claimant is that the Tribunal committed serious illegality in refusing to award reasonable compensation to him considering the nature of the injuries sustained by him. The owner/rider of the vehicle contends that the finding of the Tribunal that he did not possess a valid driving licence at the time of the accident is totally erroneous in as much as he did in fact possess a licence. He has produced the original licence before us.

(3.) We have heard the learned Counsel for the parties and perused the materials available on record.