SURESH BABU Vs. MANAGING DIRECTOR, KSRTC

JUDGEMENT

(1.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act by the original petitioner in O.P(MV).No.149/2008 on the file of the Motor Accidents Claims Tribunal, Irinjalakuda challenging award dtd. 8/2/2013. The respondents in this appeal are the respondents before the Tribunal.

(2.) Heard the learned counsel for the appellant and the learned Standing Counsel for the 1st respondent, KSRTC.

(3.) The summary of the facts of the case: The appellant herein lodged claim petition under Sec. 166 of the Motor Vehicles Act before the Tribunal claiming compensation amount of Rs.5.00 lakh on the allegation that he sustained injuries arising out of a motor accident occurred at 2 a.m on 26/6/2007 when he was knocked down by a stage carriage bus bearing Reg.No.KL-15/5525 driven by the 2nd respondent in a rash and negligent manner while he was removing punctured tyre of a goods vehicle bearing Reg.No.KL 7/T 8332 where the appellant was the driver. According to the appellant, rash and negligent driving of the KSRTC bus by the 2nd respondent is the reason for the accident.