MUJEEB Vs. RAVEENDRAN

JUDGEMENT

(1.) This appeal arises out of award in O.P.(MV) No.754/2008 on the files of the Motor Accidents Claims Tribunal, Vatakara. Petitioner is the appellant herein and respondents are the respondents herein.

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

(3.) The short facts of the case are as follows: