ABDURAHIMAN Vs. YOUNES

JUDGEMENT

(1.) NOTICE to the respondents 1 and 2 is dispensed with in view of the decision I propose to take. Third respondent appears through counsel.

(2.) THIS appeal arises from the award dated 05.01.2013 in O.P(MV) No.964 of 2009 of the Motor Accidents Claims Tribunal, Manjeri (for short, "the Tribunal").

(3.) THE learned counsel for the appellant submitted that monthly income of the appellant fixed by the Tribunal is low. It is also contended that compensation awarded is low. No amount was awarded for disability though Ext.X1, certificate was produced.