SREEJITH, S/O.BALACHANDRAN PILLAI Vs. GRAVURE CENTRE

JUDGEMENT

(1.) APPELLANT is the petitioner in O.P.No.1392/2002 on the file of the Motor Accidents Claims Tribunal, Perumbavoor. At 8.15 a.m. on 25.5.2002, while the appellant pedalling a bicycle along Edayar - Muppathadam road near Muthukadu Temple, he was knocked down by a motor cycle bearing Reg.No.TN-20/Z-8401 owned, ridden and insured by respondents 1 to 3 and as a result, he sustained severe injuries. Attributing negligence against the 2nd respondent, the petitioner sought an award for a sum of Rs.5,00,000.00 as against all the respondents.

(2.) RESPONDENTS 1 and 2 remained exparte.

(3.) WE have heard Adv.Sri.N.T.Nandakumaran, the learned counsel appearing for the appellant and Smt.K.S.Santhi, the learned counsel appearing for the 3rd respondent. Perused the impugned award as well as the evidence on record.