ABHAYADEV Vs. KUNJUMON

JUDGEMENT

(1.) THIS appeal is filed by the appellant/injured in a motor vehicle accident. The accident occurred on 26.03.2003 at about 10.30 a.m on the Cherthala -Arookutty road near Government High School, Cherthala. He was travelling in an autorickshaw driven by the 1st respondent which overturned on applying brake after seeing a dog crossing the road.

(2.) EVIDENCE was given by the petitioner in support of the application. Exts.A1 to A9 have been marked.

(3.) GOING by the details of the injuries sustained by him, they are: