SAJEEV Vs. ABDUL RASHEED

JUDGEMENT

(1.) The appellant in this case was the petitioner in O.P.(M.V) No.1800/2005 on the files of the Motor Accidents Claims Tribunal, Attingal. The said claim petition was submitted by him seeking compensation for the injuries sustained in a motor accident that occurred on 17/8/2005.

(2.) According to him, the accident occurred when he was walking through the foot-path adjoining Panantemukku- Kayalvaram Palli public road, the car driven by the second respondent in a rash and negligent manner knocked him down, thereby causing serious bodily injuries. The first respondent was the owner of the said vehicle and it was insured with the third respondent. The claim petition was submitted in such circumstances.

(3.) The third respondent filed a written statement admitting the coverage of the policy for the said car. However, they contended that the accident did not occur in the manner claimed by the appellant. It was contended that the averments made in column No.28 of the claim petition were by suppressing material facts. They also highlighted the delay in registering the FIR in connection with the incident. The quantum of compensation was also disputed by them.