KUNJU KUNJU ALIS THOMAS Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) STANDING Counsel Sri Agi Joseph takes notice for the respondent.

(2.) CLAIMANT in O.P.(MV).No.96/2009 on the file of the Motor Accidents Claims Tribunal, Kollam is the appellant. The appeal is directed against the award dated 21/2/2012 in the original petition. The Tribunal allowed the claimant to realise Rs.25,000/- as compensation with interest at the rate of 7.5 % per annum from 29/12/2008 till the date of realisation and costs. The quantum of compensation is under challenge. The parties are hereinafter referred to as the claimant and respondents as arrayed in the original petition.

(3.) CLAIMANT produced Exts.A1 to A10 documents. Ext.A4 is the copy of the wound certificate which certifies the following injuries: