ANTONY Vs. P.V.VISWAMBARAN

JUDGEMENT

(1.) The appellant is the claimant in O.P(MV)No.1356 of 2001 on the file of the Motor Accidents Claims Tribunal, Irinjalakuda, a claim petition filed under Section 166 of the Motor Vehicles Act, 1988, claiming compensation on account of the injuries sustained by him in a motor accident, which occurred on 14.04.2000, while he was riding a scooter bearing registration No.KL-08/C 8369. At the place of accident, the scooter was hit by a car bearing registration No.KL-08/D-2098 owned by the 1 st respondent, driven by the 2nd respondent and insured with the 3rd respondent. In the accident, he sustained injuries. Alleging that the accident occurred due to the rash and negligent driving of the car by the 2 nd respondent, claim petition was filed before the Tribunal claiming a total compensation of Rs.10,00,000/- under various heads.

(2.) Before the Tribunal, respondents 1 and 2 remained absent and they were set ex parte.

(3.) The 3rd respondent insurer filed written statement admitting insurance coverage of the car involved in the accident; however, denying the negligence alleged against its driver. The insurer disputed the age, occupation, monthly income, etc. stated in the claim petition. The insurer contended that the compensation claimed is highly excessive.