BIJU, VARUVILA VEEDU Vs. BABURAJ, B.S.SADANAM

JUDGEMENT

(1.) DISSATISFIED with the award dated 14.01.2010 passed by the Motor Accident Claims Tribunal, Kollam in O.P.(MV) No.26/2005, the petitioner has come up in appeal.

(2.) ON 21.09.2004, while the petitioner was riding on a motorbike, he was knocked down by mini lorry bearing Reg.No.KL -01/F -7592 driven by the 2nd respondent in a rash and negligent manner so as to endanger human life, and thereby the appellant sustained very serious injuries. The first respondent is the registered owner of the lorry and the

(3.) HEARD the learned counsel for the appellant and the learned counsel of the 3rd respondent. The learned counsel for the appellant has pointed out that the appellant was a young man of 23 at the time of accident and he has suffered severe deformities on account of the injuries sustained. It seems that the appellant had sustained lacerated wound 6 x 2 x 1 cm involving upper and lower eye lid of right eye, lacerated wound 10 x 2 x 1 cm extending from pinna of ear up to zygomatic arch, and fracture of right frontal bone and floor of anterior cranial fossa extending to anterior and lateral wall of right orbit.