NATIONAL INSURANCE COMPANY LTD Vs. SREEGHARAN NAIR

JUDGEMENT

(1.) This appeal is filed at the instance of the 5th respondent in O.P(MV).No.1517/2007 on the file of Motor Accidents Claims Tribunal, Perumbavoor. Respondents herein are the original petitioner and respondent no.4, who is the owner of the motorcycle bearing Reg.No.KL-7/N 1297.

(2.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(3.) Short facts of this case: In this case the 1st respondent herein, who is the original petitioner in O.P(MV).No.1517/2007, lodged a petition under Sec. 166 of the Motor Vehicles Act claiming compensation pursuant to an accident occurred on 2/6/2007 at 9.15 a.m while he was travelling as a pillion rider on a motorcycle bearing Reg.No.KL-7/N-1297. The specific case put up by the 1st respondent/original petitioner is that while travelling so as a pillion rider in the said motorcycle driven by the original 2nd respondent, another motorcycle bearing Reg.No.KL-7 L-6761 hit against the motorcycle bearing Reg.No.KL-7/N-1297 and the 1st respondent herein sustained serious injuries.