C.IBRAHIM MUSLIAR Vs. YAHUTTY

JUDGEMENT

(1.) The 2nd respondent in O.P.(MV) Nos. 285 of 2017 and 284 of 2017 on the file of the Motor Accident Claims Tribunal, Tirur filed the above appeals challenging the direction in the common award of the Tribunal permitting the 3rd respondent insurance company to recover the amount of compensation from the owner of the vehicle after payment to the petitioners.

(2.) The respective claim petitions are filed by the legal heirs of the deceased Muhammed Shafeeq and Hanees Mubaraq, who died in the motor vehicle accident occurred on 4/4/2016. At the time of occurrence, the deceased were travelling as rider and pillion rider in a motorcycle and a scorpio car driven by the 1st respondent from the opposite side in a rash and negligent manner caused to hit the motorcycle and thereby, the rider and pillion rider sustained fatal injuries and subsequently, succumbed to the injuries, while undergoing treatment in the hospital.

(3.) Before the Tribunal, Exhibits A1 to A14 were marked from the side of the petitioners and Exhibits B1 and B2 from the side of the respondents.