NARAYANAN KUTTY Vs. U.A. MATHEW

JUDGEMENT

(1.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act, challenging award dtd. 30/3/2009 in O.P.(M.V) No. 1503/2004 on the file of the Motor Accidents Claims Tribunal, Irinjalakuda, at the instance of the petitioner, who is aggrieved by the dismissal of his application claiming compensation under Sec. 163(A) of the Motor Vehicles Act, under the principles of 'no fault'. The respondents before the Tribunal are the respondents herein also.

(2.) Heard the learned counsel for the appellant as well as the learned Standing Counsel for the Insurance Company.

(3.) The specific case put up by the appellant before the Tribunal is that while he was riding his motorcycle bearing registration No.KL-8B-9411, he lost control of the vehicleand, accordingly, the vehicle happened to skid and in consequence, the appellant sustained injury.