RAJI VENUGOPAL Vs. BINOY

JUDGEMENT

(1.) The appellants herein are the petitioners in O.P(MV).No.674/2006 on the file of Motor Accidents Claims Tribunal, Ottappalam. They assail award dtd. 8/2/2010 in the above case on the ground of inadequacy.

(2.) Heard the learned counsel for the appellants as well as the learned counsel appearing for the 3rd respondent insurance company.

(3.) Facts of the case in brief: