VISHNU Vs. SUNIL ANILKUMAR

JUDGEMENT

(1.) Appellant who is the claimant in O.P(MV) No.326/2011 of Motor Accident Claims Tribunal, Kollam [hereinafter referred to as 'the Tribunal] has filed this appeal seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Kollam.

(2.) In spite of service of notice in this appeal, respondents 1 and 2 remained absent in these proceedings.

(3.) Appellant's case in O.P(MV) No.326/2011 is that on 25/7/2010 while he was riding a motorcycle bearing registration No.KL-2-AD 7380, a car bearing registration No.KL-16-D 6696 driven by R2 in a rash and negligent manner, hit on his motorcycle and he sustained grievous injuries in the said accident. R1 is the RC owner of the offending car.