ICICI LOMBARD GENERAL INSURANCE CO.LTD Vs. KESAVAN

JUDGEMENT

(1.) THE appeal is filed by the third respondent in O.P.(MV) No.742 of 2008 on the file of the Motor Accidents Claims Tribunal, Ottapalam. THE first respondent is the claimant who sustained injuries in the motor vehicle accident which occurred on 2.4.2008. THE Tribunal awarded compensation of Rs.2,03,600/- in favour of the claimant together with interest.

(2.) THE first respondent/claimant was riding on his motor bike from Thiruvizhamkunnu to Kottopadam. At about 8.15 p.m. on 2.4.2008, when the first respondent reached at the accident spot, the car bearing Registration No.KL7/AW 8899, which came from the opposite direction, hit on the motor bike and the first respondent/claimant sustained injuries. It was alleged that the car was driven in a rash and negligent manner.