SABEESH Vs. MAMMATH KOYA

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No.927/2014 on the file of the Motor Accident Claims Tribunal, Kozhikode, 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 Ss. 140 and 166 of the Motor Vehicles Act, 1988, claiming compensation for the injuries sustained in a motor vehicle accident that occurred on 25/12/2013. According to the petitioner, on 25/12/2013 at about 2.30 p.m., while he was travelling as a pillion rider on a motorcycle, a car bearing reg.no.KL-11-N-4726 driven by the 2nd respondent in a rash and negligent manner hit against the motorcycle and as a result of which, he fell down and sustained serious 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.46,23,000.00.