MANOJKUMAR Vs. V.V. PUSHKARAN AND ORS.

JUDGEMENT

(1.) THIS appeal is filed by the claimant before the Motor Accident Claims Tribunal, Ottappalam, aggrieved by the dismissal of the application, after finding that the accident happened due to the negligence of the appellant himself.

(2.) WE heard the learned counsel Sri P.K. Mohanan for the appellant and Sri Jacob Murickan, the learned counsel for the Insurance Company.

(3.) BEFORE the Tribunal Exts. A1 to A13 documents have been produced including the police records - Ext. A1 copy of the F.I.R., Ext. A2 copy of charge sheet and Ext. A3 scene mahazar.