KOSHY G. Vs. STATE OF KERALA

JUDGEMENT

(1.) Subject matter of this appeal is award, dated 6th Aug., 2011, made by the Motor Accident Claims Tribunal, Fast Track Court, Shimla, H.P. (for short "the Tribunal") in M.A.C. No. 52-S/2 of 2008, titled as Smt. Radhi Devi and others Vs. Bhagwan Dass Chauhan and others, whereby the claim petition filed by the appellant-claimant-injured came to be dismissed (for short "the impugned award").

(2.) The claimants invoked the jurisdiction of the Tribunal as per the mandate of Sec. 166 of the Motor Vehicles, Act, 1988 (for short "MV Act") for grant of compensation to the tune of 10,00,000.00, as per the break-ups ? given in the claim petition, on the grounds taken in the memo of the claim petition.

(3.) The owner-insured and driver of the offending vehicle did not choose to appear before the Tribunal and were set ex-parte.