MOHAMMED SIDHAN(MINOR) Vs. ABDUL SALIM T.

JUDGEMENT

(1.) ADMIT .

(2.) NOTICE to the respondents 1 and 2 is dispensed with since it is revealed that they did not resist the claim for compensation in the Motor Accident Claims Tribunal, Manjeri.

(3.) THE third respondent raised some doubt as to the genuineness of the claim in so far as date of accident mentioned in the claim petition and the wound certificate revealed some discrepancy. The Tribunal found acceptability for those discrepancies and dismissed the claim petition. That award is under challenge.