SIRAJUDEEN Vs. BIJEESH

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No. 2451 of 2016 on the file of the Motor Accidents Claims Tribunal, Ernakulam, 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 3/1/2016.

(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 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. Petitioner's evidence consists of Exts. A1 to A10. No evidence, whatsoever was produced from the side of the respondents.