V. RAJAN Vs. RATHEESH AND ORS.

JUDGEMENT

(1.) THIS is an appeal filed by the appellant/petitioner. It is submitted that the main grievances are regarding the finding of contributory negligence on the ground of non -possession of the driving license and about the inadequacy of compensation.

(2.) AS regards the first aspect, learned counsel for the appellant submitted that the view taken cannot be supported in the light of the decision reported in Sudhir Kumar Rana v. Surinder Singh [ : 2008 (3) KLT 322]. The accident occurred on 20.11.2006 at 7.30 p.m near Malasian Company Road, Athirakkad. He was riding a motor cycle bearing registration No. KL -7V -1346 through Pathirippala Sadhanam public road. The offending vehicle, a jeep bearing registration No. KEZ -841 entered the main road from the side road and hit against the motor cycle. He was aged 39 at the time of the accident. The injuries suffered are:

(3.) IT is supported by Ext.A3 wound certificate. He was treated in the Medical College Hospital, Thrissur also. There, the injuries noted are: