MAHADEVAN Vs. LISSY VINCENT

JUDGEMENT

(1.) This appeal is filed by the first respondent in O.P.(M.V) No. 1497 of 2012 of the Motor Accident Claims Tribunal, Ernakulam.

(2.) The appellant is the owner of the vehicle and he is challenging the order permitting the 3rd respondent insurance company to recover the award amount from the owner of the vehicle after payment to the petitioners and also the quantum of compensation fixed by the Tribunal as not fair and reasonable.

(3.) The claim petitioners are the legal heirs of the deceased Vincent, who died in a motor vehicle accident occurred on 19/6/2012. The 2nd respondent was the driver of the offending vehicle and the 3 rd respondent was the insurer.