RANKARAJ Vs. SANTHOSHKUMAR

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No. 01 of 2018 on the file of the Additional Motor Accidents Claims Tribunal-I, Thodupuzha, 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 28/7/2017.

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

(3.) The owner cum driver of the autorikshaw was arrayed as 1st respondent, whereas, the insurer of the said autorikshaw was arrayed as the 2nd respondent. The 2nd respondent contested the petition by filing a written statement mainly disputing the quantum of compensation claimed, despite admitting insurance coverage for the autorikshaw involved in the accident. Petitioner's evidence consists of Exts. A1 to A25. The documents produced from the side of the respondents were marked as Ext. B1 and B2.