(1.) This appeal is at the instance of the Original Petitioner in O P (MV) No.3016/2000 on the files the Motor Accidents Claims Tribunal, Ernakulam. He impugns award dtd. 30/1/2008. The respondents herein are the respondents before the Tribunal.
(2.) Heard the learned counsel for the appellant as well as the learned Standing Counsel for the Insurance Company.
(3.) Short facts:-