SURESH Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) This appeal is at the instance of the petitioner in O.P. (MV) No. 150 of 2008 on the file of the Motor Accidents Claims Tribunal, Perumbavoor. Respondent herein is the third respondent before the Tribunal.

(2.) Heard the learned counsel for the appellant and the learned Standing Counsel appearing for the insurance company.

(3.) Brief facts of the case are as follows;