VOTTU RAJA Vs. ABRAHAM

JUDGEMENT

(1.) A. Badharudeen This appeal is at the instance of the claimant in O.P.(M.V) No. 531/2008 on the file of Motor Accidents Claims Tribunal, Pala and the award dtd. 15/5/2012 in the above case is under challenge in this appeal. Respondents herein are the respondents before the Tribunal.

(2.) Heard both sides.

(3.) The appellant herein being a victim of motor accident had approached the Tribunal and claimed compensation of Rs.2,50,000.00 from the respondents, attributing negligence against 1st respondent, the driver of the vehicle bearing registration No. KL-5/11-2925.