NATIONAL INSURANCE COMPANY LTD Vs. SAJITHA BEEGOM N

JUDGEMENT

(1.) The insurer of a motorcycle, which was involved in a road traffic accident on 18/09/2003, has come up in appeal.

(2.) A petition under S.163A of the Motor Vehicles Act, 1988 was filed by respondents 1 to 4 before the Tribunal claiming compensation to the tune of Rs. 7,29,500/- on account of the death of one Noushad, a 28 year old married man.

(3.) Allegedly, the deceased while riding his motorcycle went and hit the rear side of a lorry which was parked on the eastern side of the Tholikkuzhy Pallimukku public road. The deceased was proceeding from north to south.