ABDUL RAOOF Vs. MANAGER, NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No.34/2015 on the file of the Motor Accident Claims Tribunal, Wayanad, Kalpetta is the appellant herein. (For the purpose of convenience, the parties are hereafter referred to as per their rank before the Tribunal).

(2.) The petitioner filed the above O.P. under Sec. 166 (1)(a) of the Motor Vehicles Act, 1988, claiming compensation for the injuries sustained in a motor vehicle accident that occurred on 20/4/2014. According to the petitioner, on 20/4/2014 at about 12 p.m., while he was riding pillion on a Scooter from Kalpetta to Kozhikode, and when he reached a place called Pookode, a car bearing registration No.KL-11U6309 driven by the 1st respondent in a rash and negligent manner, knocked him down and as a result of the accident, the petitioner sustained serious injuries.

(3.) The 1st respondent is the driver, the 2nd respondent is the owner and 3rd respondent is the insurer of the offending vehicle. According to the petitioner, the accident occurred due to the negligence of the driver of the offending vehicle. The quantum of compensation claimed in the O.P. is Rs.12,92,000.00 limited to Rs.7,00,000.00.