SHAJU GEORGE Vs. VELAPPAN

JUDGEMENT

(1.) The original petitioner in O.P.(M.V) No.23/2004 on the file of Motor Accidents Claims Tribunal, Thrissur is the appellant herein and he impugns award dtd. 23/2/2010 in the above case. The respondents in the Tribunal are the respondents herein also.

(2.) Heard both sides.

(3.) Brief facts of the case: