ANEESH V.P. Vs. VISHNU V.S.

JUDGEMENT

(1.) This appeal is filed by the claim petitioner in O.P.(MV) No. 839 of 2010 on the file of the Motor Accident Claims Tribunal, Thiruvananthapuram

(2.) According to the claim petitioner, on 27/5/2009, while he was riding motorcycle from Attingal to Mananak, another motorcycle ridden by the 1st respondent in a rash and negligent manner from the opposite side caused to hit his motorcycle and thereby, he fell down and sustained serious injuries. The 1st respondent is also the owner of the offending vehicle and the 2nd respondent is the insurer.

(3.) Before the Tribunal, PW1 examined and Exhibits A1 to A19 were marked from the side of the petitioner, and from the side of the respondents, Exhibits B1 and B2 were marked.