GEORGE Vs. KRISHNA VENU

JUDGEMENT

(1.) The appellant, who is the petitioner in OP(MV) No. 1251/2011 of the Principal Motor Accidents Claims Tribunal, Kozhikode, is in appeal aggrieved by Award dated 30.11.2012.

(2.) The appellant met with a road traffic accident while travelling in a car on 02.07.2011. A tipper lorry hit the car causing serious injuries to the appellant. The appellant was treated in a hospital as an inpatient for five days.

(3.) The appellant filed OP(MV) and claimed a compensation of Rs. 2,00,000/- from the 1 respondent-owner, 2 respondent-driver and the 3 respondent-insurer. The driver and owner remained ex parte and only the 3 respondent-insurer contested the claim. The 3 respondent stated that there was no negligence on the part of the 2 respondent-driver and the amount of compensation claimed is exorbitant.