PRADEEP MADATHIL VEEDU Vs. TOMY P. V.

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No.876/2007 on the file of the Additional Motor Accident Claims Tribunal, Mavelikkara, 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 28/2/2007. According to the petitioner, on 28/2/2007 at about 9.30 a.m., while he was riding a motorcycle through the public road, a trailer bearing Reg.No.KL 7 V8937driven by the 1st respondent in a rash and negligent manner hit him down. As a result of the accident, the petitioner fell down and sustained serious injuries.

(3.) The 1 st 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.4,81,000.00(limited 4,50,000)