S.GOPALAKRISHNAN Vs. S.JAGAN MOHAN

JUDGEMENT

(1.) The appellant is the claimant in O.P.(M.V.) No.975 of 1997 on the file of the 1st Additional Motor Accidents Claims Tribunal, Kollam.

(2.) The appellant had filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, claiming compensation on account of a motor accident that took place on 25.08.1996. The parties are, for the sake of convenience, referred to as their status in the appeal.

(3.) It is the case of the appellant that, while he was traveling on a scooter bearing Registration No.KL-2/2034 on the Kollam "? Alappuzha National Highway, a car driven by the 2nd respondent came from the same direction and hit the scooter on its rear portion. The car was driven by the 2nd respondent in a rash and negligent manner. In the accident, the petitioner sustained serious injuries. He was treated as an inpatient for several days. The vehicle was owned by the 1st respondent and was insured with the 3rd respondent. The appellant claimed an amount of Rupees Two lakh as compensation.