ANTONY Vs. V.K. SURESH

JUDGEMENT

(1.) The appellant, who is the petitioner in O.P. (MV) No.1825 of 2005 on the file of the Motor Accidents Claims Tribunal, Perumbavoor, has preferred this appeal and he assails award dtd. 25/10/2011 in the above case. Respondents herein are the respondents before the Tribunal.

(2.) Heard the learned counsel for the appellant/petitioner as well as the learned counsel appearing for the insurance company.

(3.) The appellant, who sustained damages to his car bearing registration No.KL-7/AK-5683 and personal injuries in a motor accident occurred on 2/4/2005 at about 1.30 p.m. moved two separate applications before the Tribunal claiming compensation for the same.