V.P.MOHAMMED Vs. MUSTAFA

JUDGEMENT

(1.) THE claimants in O.P(M.V.).No.1643/2001 before the Motor Accidents Claims Tribunal, Manjeri, are the claimants herein. They filed the O.P. claiming compensation for the death of their son, Mansoor, aged 19 years, in an accident, on 24.12.1998, caused by the negligent driving of a vehicle driven by the 1st respondent, owned by the 2nd respondent and insured with the 3rd respondent. (The 1st respondent was later deleted from the party array at the instance of the appellants at their risk, by order dated 3.4.2013 in I.A.No.901/2013). After finding negligence on the part of the 1st respondent, the Tribunal awarded compensation under various heads as follows:

(2.) WE have heard the learned Standing Counsel for the insurance company as well.