SURENDRAN T.P Vs. JIJIMON K.M.

JUDGEMENT

(1.) This appeal is filed by the petitioner in O.P.(MV) No.1623 of 2006 on the file of the Motor Accidents Claims Tribunal, Thalassery.

(2.) The case of the petitioner in the O.P.(MV) is as follows :

(3.) Respondents 1 and 2 remained ex parte. The third respondent filed written statement admitting the policy of the autorikshaw and contended that the accident was not due to the negligence of the second respondent and that the compensation claimed is excessive.