ABOOBACKER THEKKULLAKANDI HOUSE Vs. JACOB FRANCIS HOUSE

JUDGEMENT

(1.) This appeal is filed by the claimant in a motor accidents claim case. The accident occurred on 17.05.1999, while he was travelling on a motor cycle. The offending vehicle is a lorry which hit the motor cycle and he was thrown away from it.

(2.) A total amount of 4,000/ - (Rupees four thousand only) has been awarded by the Tribunal, which is under challenge in this appeal.

(3.) Before the Tribunal, evidence was let in by the appellant and Exts.A1 to A8 have been produced. Ext.X1 is a disability certificate issued by the Medical College Hospital, Calicut.