SASIDHARAN NAIR Vs. UMMERKHAN

JUDGEMENT

(1.) THE second respondent who is the owner of the offending vehicle is served sufficiently early. Notice to the first respondent who is the driver of the offending vehicle is returned as 'out of India'.

(2.) IN view of the nature of award and since the first respondent has not so far challenged the award, notice to him is dispensed with. The third respondent appears through counsel.

(3.) THE learned counsel submits that compensation awarded to the appellant is low. It is submitted that disability due to the fracture has not been taken into account. The appellant has filed I.A.No.406 of 2012 to receive the certificate of disability issued by the medical board attached to the General Hospital, Pathanmanthitta.