MOHAMMED JUNAID Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) Dated this the 17th day of June, 2020 Petitioner in OP(MV) No.352/2008 of the Motor Accidents Claims Tribunal, Kalpetta is in appeal invoking Section 173 of the Motor Vehicles Act, 1988, aggrieved by the Award dated 09.05.2012 of the Tribunal.

(2.) The appellant was a minor when the accident in question happened. The OP(MV) was filed by the father of the appellant as the next friend/guardian. On attaining majority, the guardian was removed from the party array and the appellant presented the OP(MV).

(3.) In the OP(MV), the appellant-petitioner stated that while he was distributing newspapers, riding a bicycle on 31.07.2008, a jeep driven by the 1 st respondent in a rash and negligent manner hit the bicycle. The appellant, who was a minor, sustained very serious injuries and his right arm was amputated above elbow. The appellant sought RS. 15 lakhs as compensation.