THANKAMANI Vs. HUBERT K.J.

JUDGEMENT

(1.) This appeal is at the instance of the petitioner in O.P.(MV).No. 1205/2007 on the file of the Motor Accidents Claims Tribunal, Palakkad, challenging award dtd. 24/7/2010 in the above case, arraying respondents before the Tribunal as respondents herein.

(2.) Heard the learned counsel for the appellant. No representation for the Insurance Company.

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