NARAYANAN Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No.26/2011 on the file of the Motor Accident Claims Tribunal, Palakkad 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 of the Motor Vehicles Act, 1988, claiming compensation for the injuries sustained in a motor vehicle accident that occurred on 31/5/2009. According to the petitioner, on 31/5/2009 at about 11 a.m., while he was riding a bicycle, he was knocked down by a car driven by the 2nd respondent in a rash and negligent manner so that he sustained injuries.

(3.) The 1st respondent is the owner, the 2nd respondent is the driver 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.1,20,000.00.