K. RAVEENDRANATH Vs. VIDHYADHARAN

JUDGEMENT

(1.) This appeal is at the instance of the petitioner in O.P.(MV).No.947/2006 on the file of the Motor Accidents Claims Tribunal, Ernakulam and the award in the above case is under challenge before this Court.

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

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