RAHILA Vs. MUNEER K. P.

JUDGEMENT

(1.) This is an appeal preferred by the legal heirs of one deceased Rasheed against the award of the Motor Accidents Claims Tribunal, Vatakara in OP(MV)No.959 of 2018.

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) Aggrieved by the insufficiency in the grant of compensation, the claimants have approached this Court in the present appeal.