NIDHEESH M. S, Vs. V. MAJEED,

JUDGEMENT

(1.) The petitioner in OP(MV) No.149/2011 on the file of the Motor Accidents Claims Tribunal, Kozhikode, is the appellant in MACA No.2390 of 2012. The 1st respondent in the O.P, is the appellant in MACA No.711 of 2012. (For the purpose of convenience, the parties are hereafter referred to as per their rank before the Tribunal).

(2.) According to the petitioner on 8/6/2010 at about 11.45 pm, while he was driving a pick up van through Kottayam - Wayanad road, a lorry bearing registration No.KL-13-R-77 driven by the 3 rd respondent in a rash and negligent manner, hit on his van. As a result of which, he sustained serious injuries.

(3.) The 1st respondent is the owner and the 2nd 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.