RAJENDRAN C.R. Vs. MANOJ

JUDGEMENT

(1.) NOTICE to the 1st respondent is dispensed with in view of the fact that dispute involved is between the appellant and 2nd respondent.

(2.) THE appeal arises from the award passed by the Motor Accidents Claims Tribunal, Ottappalam (for short, "the Tribunal") in O.P(MV) No.471 of 2006 awarding Rs.38,950/- with interest as compensation and directing the 2nd respondent to deposit the same.

(3.) APPELLANT claimed that he is a Goldsmith aged 28 years at the relevant time. He claimed that he was earning Rs.4,500/- per month. But the Tribunal did not enter any specific finding regarding that.