BABU SAMUEL Vs. SADASIVAN THAMPI

JUDGEMENT

(1.) The appellant was the petitioner in O.P.(MV) No. 1273 of 2009 on the file of the Additional Motor Accident Claims Tribunal, Mavelikkara.

(2.) According to the appellant, on 27/3/2007, at about 5.30 p.m., while he was riding motorcycle bearing registration No. KL-4 S 5701 towards south from Haripad through NH-47, scooter bearing registration No. KL-4 M 8434 ridden by the first respondent in a rash and negligent manner, suddenly entered the National Highway, through a pocket road near KSRTC bus stand and caused to hit the vehicle of the appellant and thereby, the appellant fell down and sustained serious injuries.

(3.) As per the impugned award, the Tribunal arrived at the finding that the appellant has not succeeded in establishing that the accident occurred due to the negligence of the 1st respondent and therefore, dismissed the petition.