(1.) RESPONDENTS 1 and 2, claimant and the driver of the offending vehicle remain absent. The 3rd respondent has appeared through counsel.
(2.) THIS appeal arises from the award dated 23.07.2010 in OP(MV) No. 901 of 2005 of the Motor Accident Claims Tribunal, Kottayam. The first respondent claimed that while he was travelling in a private jeep bearing No.KL-5 F/4219 on 26.12.2004, he happened to fall down from the jeep due to the negligent driving of the 2nd respondent.
(3.) THE Tribunal found that the accident occurred in the manner claimed by the first respondent, that the 2nd respondent is negligent and fixed compensation payable at Rs. 2,68,230/- with interest at the rate of 7.5% per annum. The 3rd respondent was exonerated from liability accepting its contention.