OMANAKUTTAN @ KUTTAN Vs. BIJUMON, THEKKEKKOTTU (H) AND OTHER

JUDGEMENT

(1.) Appellant is the claimant before the motor accidents claims tribunal. He met with an accident and sustained injuries. He was granted an award by the tribunal. The appeal is filed dissatisfied with the award.

(2.) The accident was at 5.30 pm on 14.6.2006. Appellant sustained injuries. He alleged that the accident was the result of the rash and negligent driving of the vehicle (registration No.KRQ 3018) by the 1st respondent.

(3.) The 1st respondent did not contest before the tribunal. The 2nd respondent, the insurer, contended that the appellant was solely responsible for the accident.