RUBAIL S/O. ABDUL RAHIMAN Vs. KAMALUDHEEN

JUDGEMENT

(1.) THE claimant in O.P.(MV) No.98/2007 on the files of the Motor Accidents Claims Tribunal, Palakkad, is the appellant herein. The appellant filed the application for compensation for the injuries and consequential disabilities suffered by him in a motor vehicle accident caused on account of the rash and negligent driving of the vehicle by the

(2.) ND respondent owned by the 1st respondent and insured with the 3rd respondent insurance company. 2. After considering the evidence on record, the Tribunal found that the accident occurred due to the negligent driving of the vehicle by the 2nd respondent and awarded a total compensation of Rs.67,000/ - on various heads as follows:

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