T P BHASKARAN Vs. THAYAMBATH BHASKARAN

JUDGEMENT

(1.) THE appellant is the claimant in O. P. (M. V) No. 651 of 1999 filed under section 166 of the M. V. Act. The Police found that the complaint filed by the appellant is false and no accident occurred as alleged by the petitioner. Therefore the police submitted a final report with a request to refer the case. It is perusing the final report also that the Tribunal came to the conclusion that no accident has occurred at 3. 30 p. m. on 27. 8. 1998 as alleged in the petition and as deposed by the appellant. It was further found that the appellant failed to prove that he has sustained injuries on 27. 8. 1998 due to the rash and negligent driving of the second respondent.

(2.) HEARD the learned counsel for the appellant and the learned counsel for the respondent, Insurance Company.

(3.) EVEN though a protest complaint was filed, that was also admittedly rejected. In the light of the above facts, there is no merit in this appeal.