ABHILASH Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (the Act) has been filed by the claim petitioner in O.P. (MV) No.164/2015 on the file of the Motor Accidents Claims Tribunal, Neyyattinkara, (the Tribunal), aggrieved by the amount of compensation granted by Award dtd. 25/09/2019. The sole respondent herein is the third respondent in the petition. In this appeal, the parties and the documents will be referred to as described in the original petition.

(2.) According to the claim petitioner, on 02/01/2015 at 09:30 am, while he was walking along the Balaramapuram-Kattakada public road, motorcycle bearing registration no. KL-20-G-8734, ridden by the second respondent, rashly and negligently knocked him down causing grievous injuries to him.

(3.) The first respondent/owner and the second respondent/rider remained ex parte.