P.P.SAVIOR Vs. P.K.VINISH

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 20.09.2011 in O.P(MV) No.814 of 2008 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. The Tribunal has not accepted Ext.X1, certificate of disability.