MANI V.R. Vs. BINOY VARGHESE

JUDGEMENT

(1.) Award in O.P.(MV)No.707 of 2005 dtd. 31/7/2012 on the file of the Motor Accidents Claims Tribunal, Muvattupuzha is put under challenge at the instance of the petitioner before the Tribunal, arraying respondents as respondents.

(2.) Heard the learned counsel for the appellant as well as the learned Standing Counsel for the insurance company.

(3.) Summary of the case advanced by the appellant before the Tribunal is as follows: