RAHMATH Vs. GEORGE

JUDGEMENT

(1.) The petitioners in O.P.(MV) No. 508 of 2019 on the file of the Motor Accident Claims Tribunal, Irinjalakuda filed this appeal seeking enhancement of compensation.

(2.) The petitioners are the legal heirs of the deceased Saheer. According to the petitioners, on 15/2/2019, while the deceased was walking through the side of the National Highway, motor cab driven by the 2nd respondent in a rash and negligent manner caused to hit the deceased and thereby, he sustained fatal injuries and subsequently succumbed to his injuries on the same day. The 1 st respondent is the owner of the offending vehicle and the 3rd respondent is the insurer.

(3.) Before the Tribunal, PW1 examined and Exhibits A1 to A11 were marked from the side of the petitioners and Exhibit X1 and X2 were also marked. No evidence adduced from the side of the respondents.