KRISHNA PRASAD Vs. RAKESH A.G.

JUDGEMENT

(1.) THIS appeal arises from the award of the Motor Accident Claims Tribunal, Thrissur (for short, "the Tribunal") in O.P(M.V). No.2843 of 2004 awarding '.25,600/- with 8% interest from the date of application till recovery and proportionate cost to the appellant.

(2.) THE appellant was aged 17 years at the relevant time and was riding a cycle. The car driven by the first respondent hit the cycle. The Tribunal found that the accident occurred due to the negligence of the first respondent.

(3.) EXT .A5 is the copy of wound certificate issued from West Fort Hospital, Thrissur. Ext.A6 is the discharge card issued from the District Hospital, Thrissur which reveals admission of the appellant on that hospital on 19.12.2004 with multiple abrasions on the face and right temporal area with fracture of two teeth on the upper jaw. Sub mandibular cellulites developed and it was managed with medication. The appellant was then referred to the Medical College Hospital, Thrissur for expert management. Ext.A7 is the discharge summary issued from that hospital showing inpatient treatment of the appellant from 21.12.2004 till 25.12.2004. He was discharged with advise to continue medication for a week and review thereafter.