ANITHAKUMAR Vs. KHADHARKHAN, S/O.BABUJAN, THADATHARIKATHU VEEDU

JUDGEMENT

(1.) THE first respondent is served but there is no response.

(2.) THIS appeal arises from the award dated 22.08.2012 in O.P.(MV) No. 1560 of 2005 of the Motor Accident Claims Tribunal, Attingal (for short, "the Tribunal"). Claim preferred by the appellant was dismissed as the appellant was not able to prove negligence of the first respondent as the cause of accident.

(3.) THE second respondent, the insurance company denied the accident and claimed that at any rate, the appellant has not impleaded as thew real rider of the offending scooter. Certain other contentions were also taken.