SONY GEORGE Vs. SREEJITH K.G.

JUDGEMENT

(1.) The petitioner in OP(MV).No.521 of 2015 on the file of Motor accident Claims Tribunal Pala is the appellant. The respondents in the OP are the respondents herein. He filed the above OP under Sec. 166 of the Motor Vehicles Act, claiming compensation on account of the injuries sustained in the motor vehicle accident that occurred on 15/10/2011.

(2.) According to the petitioner, on 15/10/2011, he was riding a two wheeler TN 09 AB 1035 and when it reached Pala Kottaramattom on Pala Vaikom road, another two wheeler KL 36A 4654, rode by 1st respondent, collided with his two wheeler and as a result of which he sustained serious injuries. The 2nd respondent is the insurer of the offending vehicle. According to the petitioner, the accident occurred due to the negligence of the 1st respondent. In the petition, he claimed a total compensation of Rs.2,50,000.00

(3.) The 1st respondent filed written statement contending that the accident occurred due to the negligence of the petitioner. According to him, he was driving the vehicle with due care and caution and the accident occurred as the petitioner, who was moving in front of the two wheeler of the petitioner suddenly turned his vehicle, without giving signal and that is why the accident occurred. The 2nd respondent also raised similar contentions and contended that the petitioner is not entitled to get any compensation.