CHRISTUDAS Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) The review petition is filed seeking to review the judgment dtd. 27/1/2010 in M.A.C.A.No.2267/2009 passed by this Court. The review petitioner was the first respondent in the appeal and the claimant in O.P. (MV)No.1893/2003 on the file of the Motor Accidents Claims Tribunal, Neyyattinkara. The respondents in the review petition were the appellant and the second respondent in the appeal.

(2.) The review petitioner had filed the claim petition under Sec. 163A of the Motor Vehicles Act, 1988(in short, 'Act'), seeking compensation from the respondents, on account of the injuries that he sustained in an accident on 2/11/2003.

(3.) The Tribunal had allowed the claim petition, by permitting the review petitioner to realise an amount of Rs.29,360.00 from the second respondent with interest.