BASIL PHILIP Vs. MANAGER, NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The petitioner in O.P.(M.V.) No.1000/ 2012 on the file of the Motor Accident Claims Tribunal, Muvattupuzha, 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 29/5/2011. According to the petitioner, on 29/5/2011 at about 11.30 p.m., while he was traveling in a car driven by the 1st respondent along the Aluva-Munnar Public road, the car hit against a electric post. As a result of the accident, the petitioner sustained serious injuries.

(3.) The 1st 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.55,24,719.00.