NABEEL. N.K., AGED 21 YEARS, S/O. ABOOBACKER, NIYAS MANZIL, AZHCHAVATTOM P.O. MANKAVU, KOZHIKODE Vs. P.K. NAZEER, S/O. MAMMED KOYA, PUTHIYA PATTAM THARIPARAMBA, 23/1802, PANNIYANKARA KALLAI, KOZHIKODE-673003,

JUDGEMENT

(1.) THE claimant in a motor accident claim is the appellant herein. He filed O.P(MV) No. 729/2004 before the Principal Motor Accidents Claims Tribunal, Kozhikode claiming compensation for the injuries and disabilities allegedly sustained by him in a motor vehicle accident involving a vehicle owned by the 1st respondent, driven by the 2nd respondent and insured with the 3rd respondent. The Tribunal apportioned the negligence between the appellant and the driver of the vehicle owned by the 1st respondent equally. But, while awarding compensation only 25% was reduced on account of contributory negligence of the appellant. The Tribunal awarded the following compensation on various heads:

(2.) WE have considered the argument of the learned counsel for the appellant.