NIYAS Vs. MOHANA

JUDGEMENT

(1.) The appellant was the petitioner in OP(MV) No.2030 of 2009 on the file of the Motor Accidents Claims Tribunal, Ernakulam.

(2.) The claim petitioner, who sustained injuries in a motor accident occurred on 31/3/2009 approached the Tribunal seeking compensation. According to the petitioner while he was riding a motor cycle through Tripunithura - Ponjassery road, a tempo bearing registration No.KL-7/H 1539 driven by the first respondent in a rash and negligent manner caused to hit on the petitioner's motorcycle and another car bearing registration No.KL40/A4344 and thereby the petitioner sustained severe injuries. Respondents 2 and 3 are the owner and insurer of the offending vehicle. Owner and insurer of car bearing registration No.KL40/A4344 are respondents 4 and 5.

(3.) Before the Tribunal Ext.A1 to A11 were marked from the side of the petitioner and no evidence was adduced from the side of the respondents.