SHAJU Vs. PURUSHOTHAMAN

JUDGEMENT

(1.) M.A.C.A.No.1645/2013 is an appeal filed by the 1st respondent in O.P(MV).No.1357 of 2007 on the file of the Motor Accident Claims Tribunal, Irinjalakuda challenging award dtd. 6/11/2012 in the above case. The original petitioner has filed M.A.C.A.No.112 of 2013 for getting enhanced compensation.

(2.) Heard the learned counsel for the appellants and the contesting respondents in appeal.

(3.) Short facts: The petitioner would contend that on 8/8/2007 at about 1 p.m while he was riding his motorcycle bearing Reg.No.KL-45- 7166 through Amballur-Pudukkad NH road, he was hit down by another motorcycle bearing Reg.No.KL-8/R 7612, driven by the 2nd respondent in a rash and negligent manner. Accordingly, the petitioner filed an application under Sec. 166 of the Motor Vehicles Act and canvassed compensation to the tune of Rs.1,00,000.00. Respondents 1 to 3 are the owner, driver and insurer of the vehicle bearing Reg.No.KL-8/R 7612.