C.K. SUBRAMANNIYAN Vs. ABDUL SAMAD

JUDGEMENT

(1.) This appeal arises out of award in O.P.(MV). No.1263/2007 dtd. 27/2/2012 on the files of the Motor Accidents Claims Tribunal, Manjeri. The petitioner is the appellant herein and the respondents are the respondents before the Tribunal.

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

(3.) The summary of the case before the Tribunal is as follows;