SMITHA T.T Vs. SREEROOP.V

JUDGEMENT

(1.) This Original Petition has been filed challenging Ext.P3 Order in I.A. No. 01 of 2022 in O.P. (M.V) No. 871 of 2020, on the file of the Motor Accident Claims Tribunal, Vatakara.

(2.) A Practicing Lawyer at Vatakara Bar Association met with an accident on 22/1/2020 at around 7.30 P.M when the deceased was going to his house on a scooter from his office. As soon as the diseased reached near Nut Street Junction, Vatakara, an Enfield Bullet owned by the 1st respondent and driven by the 2rd respondent rammed the scooter and thereafter, the deceased sustained serious head injury and he died on 5/2/2020.

(3.) The dependents or the legal heirs have filed claim petition in O.P.(M.V) No. 871 of 2022. At the period that the accident occurred, the vehicle was not insured and therefore, the owner and the driver of the vehicle are responsible for this accident.