PRASAD Vs. CHACKO BABY ERIMADATHIL HOUSE

JUDGEMENT

(1.) THIS appeal is filed by the petitioner in O.P.(M.V.) No.40 of 2007 on the file of M.A.C.T., Manjeri.

(2.) THE case of the petitioner in the O.P.(M.V.) is briefly as follows. On 18.12.2005 at about 7.30 P.M. while the petitioner and his friends were standing on the side of the public road of Mannarkad town near bus stand for repairing their pick up van, an ambulance bearing Reg. No. KL-10B-55 driven by the first respondent in a rash and negligent manner hit the petitioner as a result of which the petitioner sustained serious injuries. Second respondent was the owner and third respondent was the insurer of the ambulance. The petitioner claimed Rs.3,46,000.00 as compensation.

(3.) HEARD learned counsel for the appellant and learned counsel for the Insurance Company.