HATHIM S/O MOOSAKOYA Vs. AHAMMED HAJI S/O S P KADHAR HAJI KALARIKKAL S P NIVAS SANKARANELLOOR KOOTHUPARAMBA

JUDGEMENT

(1.) THE claimant is the appellant. According to the claimant, he was riding a motorcycle along the Kannur Road on 25/01/2002 when a bus bearing No.KL-7-V-3794 driven by the 2nd respondent in a rash and negligent manner hit on the motorcycle, as a result of which he sustained the following injuries.

(2.) HE was taken to Medical College Hospital, Kozhikode. According to the claimant, he was admitted as an in-patient from 25/1/2002 to 05/02/2002 and is continuing treatment. HE claimed a total amount of Rs.2,00,000/- as compensation under different heads.

(3.) THEREAFTER 5% negligence was attributed to the claimant and a sum of Rs.10,440/- was awarded as compensation. The Tribunal also directed payment of the same amount with interest @ 6% per annum from 25/5/2002.