ANDREWS SEBASTIAN Vs. K.K.KURIACHAN

JUDGEMENT

(1.) THE claimant in O.P.(M.V).No.1363/2001 on the file of the Motor Accidents Claims Tribunal, Kozhikode, is the appellant herein. The appellant filed the application for compensation for the injuries and consequential disability sustained by him in a motor vehicle accident caused on account of the rash and negligent driving of the vehicle driven by the 2nd respondent, owned by the 1st respondent and insured with the 3rd respondent. After considering the evidence on record, the Tribunal found that the accident occurred due to the rash and negligent driving of the vehicle by the driver and awarded a total compensation of Rs. 9,397/- on various heads as follows:

(2.) HEARD the learned counsel for the appellant and the learned standing counsel for the insurance company as well.

(3.) ON the other hand, the learned standing counsel for the insurance company submitted that in the absence of any disability certificate produced by the appellant, the total amount awarded by the Tribunal is just and proper. No interference is called for at the hands of this Court, is contention raised.