SIVADASAN M.P Vs. FASAL SHAMNAS

JUDGEMENT

(1.) This appeal is at the instance of the petitioner in O.P.(MV).No.630/2012 on the file of the Principal Motor Accidents Claims Tribunal, Kozhikode, challenging award dtd. 27/4/2013 in the above case, wherein the respondents are the respondents before the Tribunal.

(2.) Heard the learned counsel for the appellant as well as the learned counsel for the Insurance Company.

(3.) The summary of the case are as follows: