SANTHOSH Vs. REGGIE KUNJUKUTTY

JUDGEMENT

(1.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act, 1988 assailing award dtd. 10/7/2008 in O.P.(MV) No.380/2006 on the files of Motor Accidents Claims Tribunal, Pala. The appellant herein is the original petitioner before the Tribunal where the original respondents before the Tribunal are the respondents.

(2.) Heard the learned counsel for the appellant and the learned counsel appearing for the third respondentInsurance Company.

(3.) An interesting question emerges in this appeal is; whether 1/3rd reduction towards personal expenses of the injured is legally permissible in so far as compensation granted towards disability is concerned?