KUNJUMON Vs. T.A.SHAZUDHEEN

JUDGEMENT

(1.) JOSEPH Francis J., The appellant is the claimant in O.P.(M.V.) No.1906 of 2003 on the file of the Additional Motor Accident Claims Tribunal, Kottayam. The above petition was filed seeking compensation for the personal injuries sustained by the appellant in a motor accident on 15.6.2003.

(2.) THE case of the appellant is as follows. The appellant, aged 48 years, was riding his motor cycle No.KEV 3550 from Erumeli to Pulikunnu through Ranni-Mundakayam road and when he reached at Manjalaravipalam at about 4.45 p.m., a bus bearing Reg.No.KL-3D/9111 came from the opposite direction in a rash and negligent manner and hit against the motor cycle. The appellant sustained serious injuries.

(3.) RESPONDENTS 1 and 3 filed written statement contending that the accident was due to the negligence of the appellant. Second respondent filed written statement admitting the policy of the bus and contended that the accident was not due to the negligence of the third respondent and that the compensation claimed is excessive.