JOSE, S/O VARGHESE Vs. RAMAKRISHNAN K.V.

JUDGEMENT

(1.) THE petitioner in O.P.(MV) No. 863/2005 in the file of the Motor Accidents Claims Tribunal, Irinujalkuda is the appellant here in.

(2.) THE petitioner filed the application for compensation for the injuries and consequential disabilities sustained by him, in a motor vehicle accident resulted on account of the negligent driving of the vehicle owned and driven by the first respondent and insured with the second respondent. He claimed compensation under various heads.

(3.) HEARD the counsel for the appellant and the counsel for the insurance company.