P.N.CHANDRASEKHARAN Vs. ELIKODU MOHAMMED

JUDGEMENT

(1.) The appellant was the petitioner in O.P.(M.V.) No.529 of 2005 on the file of the Motor Accidents Claims Tribunal, Manjeri. The 1st respondent was the driver of the offending vehicle bearing Regn. No.KL-10/N-457. The 2nd respondent was the owner and the 3rd respondent was the insurer of the said vehicle. The parties are, for the sake of convenience, referred to as per their status in the claim petition.

(2.) The petitioner had filed the claim petition under Section 166 of the Motor Vehicles Act, 1988, claiming compensation on account of the injuries that he sustained in a motor accident that took place on 11.09.2004.

(3.) The case of the petitioner in the claim petition, in brief, is that while he was crossing the road at Jaseela Junction, Melakkam, Manjeri on 11.09.2004, a car driven by the 1st respondent hit him and he sustained the following injuries:-