MUHAMMED SHAHID Vs. ABUBAKKAR

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No. 1465 of 2019 on the file of the Principal Motor Accidents Claims Tribunal, Kozhikode, has preferred this appeal seeking enhancement of compensation awarded by the tribunal on account of the injuries sustained by him in a motor accident that occurred on 2/4/2019.

(2.) The case of the petitioner in brief is as follows:-

(3.) The owner and driver of the offending car were arrayed as 1st and 2nd respondents respectively, whereas, the insurer of the car was arrayed as the 3rd respondent. The 3rd respondent contested the petition by filing a written statement mainly disputing the quantum of compensation claimed, despite admitting insurance coverage for the car involved in the accident.