NIYAS K. A. Vs. HABEEB V. A.

JUDGEMENT

(1.) The petitioner in OP(MV)No.345 of 2012 on the file of Motor Accidents Claims Tribunal, North Paravur, has filed this appeal seeking enhancement of compensation awarded, for the injuries sustained to him in a motor accident that occurred on 14/4/2012.

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

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